ARUN KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred for a direction upon the respondent authorities to give promotional benefits to the petitioner retrospectively; as the petitioner was found fit by DPC for promotion on 14/5/2008; before the date of his retirement i.e. on 31/7/2008, but the notification was issued on 6/11/2008 w.e.f. 20/7/2007, and by that time the petitioner retired from his service.

(3.) A detailed order has been passed in this case on 11/12/2018, which is reproduced here under:-