LAWS(PAT)-2011-11-83

RAGHUNATH PODDAR Vs. STATE OF BIHAR

Decided On November 17, 2011
Raghunath Poddar Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner, a retired teacher of a Primary School, is before this Court with a grievance that neither his promotion in B.A. trained scale was given by the authority at appropriate point of time nor the order issued after 11 years of his retirement granting him the notional benefit of pay scale of Headmaster has any justification, inasmuch as the petitioner cannot be deprived of the financial benefit of the post of Headmaster from the date such promotion was notified.

(3.) As usual there is no counter affidavit on behalf of the State and this Court has got no material before it to examine the claim of the petitioner.