TAPEN SEN, J. - (1.) HEARD learned counsel for the Petitioner and Mr. P.P.N. Roy, learned senior counsel for the Respondents.
(2.) THE prayer in the instant writ application is to promote the Petitioner on the post of Clerk (Assistant) from the date he had been working on the said post, i.e., with effect from 9.7.1968 and to pay him salary on the said post. Without entering into the merits of the contentions of the writ petitioner and taking into consideration, the submissions made by Mr. P.P. N. Roy, learned counsel for the Respondents that the petitioner has since retired, this Court directs and grants liberty to the Petitioner to file a representation before the Administrator, Bihar State Road Transport Corporation within a period of four weeks from today. If such a representation is filed, the said authority shall look into the grievances of the Petitioner and after giving adequate and all reasonable opportunities of hearing to him, shall pass a reasoned order in accordance with law within a period of six months from the date of receipt of such representation.
(3.) IT goes without saying that if the representation is disposed of in favour of the Petitioner, then he shall be entitled to all consequential benefits therefrom as per the package approved by the Supreme Court of India.;