SAMPOORNA NAND TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant, Shri Ajay Kumar, Shri J.P. Singh, learned senior counsel for the Central Council of Indian Medicine and learned AAG for the State.

(2.) The dispute raised herein is with regard to the claim of promotion to the post of Reader and consequential promotional benefits which is being claimed by the petitioner with effect from the date he completes five years of experience after appointment as a Lecturer.

(3.) The writ petition filed came to be partly allowed and the learned Single Judge has extended the benefit of promotion to the petitioner considering his date of eligibility as 21.09.2010. It is this relief which has been limited with effect from 21.09.2010 that has been assailed before this Court by the appellant-petitioner contending that once the learned Single Judge was apprised of the status of qualification that was to be possessed for consideration of promotion, and which did not include Post-Graduation at that time, the said direction to limit the consideration of promotion treating his date of eligibility as 21.09.2010 is an error which deserves to be corrected.