SHATRUGHANA PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Gaurav Abhishek, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mrs. Vandana Singh, learned counsel appearing on behalf of the respondents.

(3.) This writ petition has been filed challenging the order as contained in memo No. 4939 dtd. 16/8/2010 issued by the respondent No. 2 whereby the claim of the petitioner for promotion has been rejected on the ground that the petitioner has already superannuated from service w.e.f. 31/7/2009 while promotion has been granted in favour of others prior to 3/8/2009. A further prayer has been made to forthwith release the arrears of difference of salary consequent upon grant of promotion to the petitioner and also to fix the pension of the petitioner by giving the entire arrears of pensionary benefit w.e.f. 31/7/2009.