Patna High Court - Orders
Bhagwan Prasad (Retired Assistant ... vs The State Of Bihar on 14 November, 2019
Author: Chakradhari Sharan Singh
Bench: Chakradhari Sharan Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20027 of 2019
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Bhagwan Prasad (Retired Assistant Engineer)
... ... Petitioner/s
Versus
The State of Bihar & Ors.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Nawal Kishore Singh
For the Respondent/s : Mr.Vinay Kriti Singh (Ga2)
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CORAM: HONOURABLE MR. JUSTICE CHAKRADHARI SHARAN
SINGH
ORAL ORDER
2 14-11-2019Six weeks' time is allowed for the State to file counter affidavit.
List this case on 03.01.2020 in chronological order. In the meanwhile, the Government may consider the petitioner's representation claiming his increment which he was entitled to as on 01.07.2010, in the light of the reasoning given by a Division Bench of the Madras High Court in its judgment, copy of which, has been brought on record by way of Annexure- 2 to the writ application.
(Chakradhari Sharan Singh, J) S.Ali/-
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