BRIJ KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the State. The petitioner who was in the services of the State as Clerk was promoted to Selection Grade scale. However, no order of promotion to super time scale was issued, though petitioner became eligible for such promotion. Subsequently, the petitioner superannuated on 31st October, 1996.

(2.) IN the aforesaid background, the petitioner had to move this Court in C.W.J.C. No. 9641/96 with prayer for grant of promotion to supertime scale with effect from 1.4.1989, on the ground that persons junior to him have been promoted.

(3.) IN the said case, the Respondents filed counter affidavit and took plea that the case of the petitioner was under consideration.