P.P. Bhatt, J. - (1.) HEARD the learned counsel for the petitioners as well as learned counsel for the State. Perused the papers.
(2.) THE petitioners by way of the present petition under Article 226 of the Constitution of India, are claiming the effect of promotion from 04.05.1990, as it has been given to other officers, who were junior to the petitioners. It is the case of the petitioners that the Respondents -authorities did not consider the case of the petitioners for grant of promotion to the post of Inspector of Police and therefore, the petitioners approached the Patna High Court by filing C.W.J.C. No. 7869 of 1997. Thereafter, in view of the order passed by the Patna High Court, the Respondent -authority by its order dated 28th June, 1999, considered the case of the petitioners for grant of promotion and given the promotion with effect from the date of joining to the promotional post. It is the case of the petitioners that the junior officers, who have been promoted to the post of Inspectors, have been given effect from 04.05.1990, whereas in the case of the petitioners, no such effect has been given.
(3.) THE learned counsel for the petitioners referred to and relied upon the order passed in C.W.J.C. No. 9878 of 1998, wherein, while allowing the petition, the Respondents -authorities were directed to pay the consequential benefits to the petitioners on account of his promotion with effect from 20th August, 1994, considering the provision of Rule 58 of the Bihar Service Code by holding that the said Rule will not come in the way of the petitioners. The learned counsel for the petitioners has also invited attention of this Court to the fact that the Hon'ble Patna High Court has taken note of the judgment rendered in the case of Rana Raghunath Prasad Singh -versus -State of Bihar and others reported in : 1993 (1) PLJR 519 while passing order in C.W.J.C. No. 9878 of 1998.;