HARASHANKAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Durga Charan Mishra, learned counsel for the petitioners, Mr. Kishore Kumar Singh, Mr. Anish Mishra and Mr. Pankaj Kumar, learned counsel for the respondent-State and Dr. Ashok Kumar Singh and Mr. Sunil Kumar Agarwal, learned counsel for respondent no.7.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) In all these writ petitions, the prayer of the petitioners are to grant First Time Bound Promotion to the petitioners w.e.f. 01.02.1985 instead of 01.04.1986 in the light of Government letter no. 1147, dated 17.06.1995. The further prayer are made to provide consequential benefits to the petitioner and also revise the pensionary benefits.