PATNA HIGH COURT KAILASH BIHARI THAKUR Vs. BIHAR STATE FOOD & CIVIL SUPPLIES CORPORATION HONBLE JUDGES:NAVIN SINHA, J.
LAWS(PAT)-2008-8-115
HIGH COURT OF PATNA
Decided on
August 06,2008
Patna High Court Kailash Bihari Thakur
Appellant
VERSUS
Bihar State Food And Civil Supplies Corporation Honble Judges:Navin Sinha, J.
Respondents
JUDGEMENT
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(1.) HEARD learned counsel for the petitioner and the State
(2.) THE relief prayed for in this application is for grant of the benefit of assured career progression scherrve with effect from 2.6.2002 on completion of 12 years of service. The petitioner was appointed as Deputy Collector on 2.6.1990 and has been confirmed as such on 30.7.1995, based on which the claim arises.
(3.) THE counter affidavit urged pendency of the departmental proceeding and a criminal proceeding for denial of the same.;
(2.) THE relief prayed for in this application is for grant of the benefit of assured career progression scherrve with effect from 2.6.2002 on completion of 12 years of service. The petitioner was appointed as Deputy Collector on 2.6.1990 and has been confirmed as such on 30.7.1995, based on which the claim arises.
(3.) THE counter affidavit urged pendency of the departmental proceeding and a criminal proceeding for denial of the same.;
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