LAWS(PAT)-2011-5-7

BRAHMDEO PRASAD SINGH Vs. STATE OF BIHAR

Decided On May 09, 2011
Brahmdeo Prasad Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard counsel for the Petitioners and counsel appearing for the State:

(2.) Both the Petitioners were appointed as Clerk in the Revenue Section of Purnea and Saharsa Collectoriate. Petitioner No. 1 was appointed on 5.9.1964 and Petitioner No. 2 on 16.4.1966. Petitioner No. 1 retired from service on 31.5.1997 and Petitioner No. 2 on 31.5.2000.

(3.) Petitioners' grievance is that they were entitled for First and Second time bound promotion on completion of 10 years of their service as well as 25 years of service, but the same was not allowed to them. Petitioner No. 1 has claimed his first time bound promotion with effect from 1.4.1981 and the second time bound promotion 5.9.1989. On the other hand, Petitioner No. 2 is claiming his first time bound promotion with effect from 1.4.1981 and second time bound promotion with effect from 16.4.1991.