JUDGEMENT
Aparesh Kumar Singh, J. -
(1.) Heard learned counsel for the petitioner and the State of Bihar.
(2.) Order of punishment and the appellate order dated 04.02.1999 and 21.05.2004 respectively are being sought to be challenged through I.A. No. 7609 of 2017 by the writ petitioner contending that they were not communicated to the petitioner earlier as the same have been served to the present counsel on 07.07.2017. The present counsel has entered appearance through vakalatnama on 27.04.2017 after obtaining no objection from the erstwhile counsel.
(3.) Petitioner in the present writ petition has sought grant of junior selection grade scale of pay w.e.f. 01.04.1981 and promotion to the post of post of Executive Engineer w.e.f. 11.04.1998 as his immediate juniors have been promoted to the said post. He has also sought full salary for the period of his suspension from 08.02.1991 to 13.10.1994. He contended that he should have been given the charge of Superintending Engineer as his Juniors were given such charge.;
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