- (1.) The instant interlocutory application has been filed for early hearing of this case.
(2.) This writ petition has been tagged along WPS Nos. 5332/08 and 5178/10. Counsel for the petitioners submits that the issues involved in all these writ applications are common where petitioners are claiming monetary / notional benefits to the post of Additional Superintendent of Police at par with those who have been granted such benefits in the successor State of Bihar with effect from 01st January 1996. Learned counsel for the one of the petitioners Dr. S.N. Pathak has drawn attention of this Court to Annexure-5 to the WPS No. 5332/08 and submits that the same is a promotion order in respect of these petitioners, but the monetary benefits with effect from 01st January 1996 is not being granted to them despite several indulgences granted earlier by this Court. He also relies upon a communication addressed to the office of the Accountant General contained at Annexure-1 to the rejoinder dated 31st December 2008.
(3.) In that view of the matter, learned counsel for the respondent State of Jharkhand is allowed time to seek latest instruction in the matter.;