STATE OF JHARKHAND Vs. JAI PRAKASH

JUDGEMENT

(1.) The State is aggrieved by the judgment dtd. 18/8/2017 passed by the Writ Court in W.P. (S) No. 7061 of 2013 allowing the claim of the writ petitioner (respondent herein) for grant of pay scale attached to the post of Public Prosecutor.

(2.) The parties hereinafter shall be referred to as they are before the Writ Court.

(3.) The writ petitioner was initially appointed as Assistant Public Prosecutor by the undivided State of Bihar on 2/12/1984. On 22/8/1997, he was granted 1st Time Bound Promotion.