Patna High Court
Anwar Ahmad vs State Of Bihar And Ors. on 2 December, 2004
Equivalent citations: 2004(3)BLJR2282
JUDGMENT Narayan Roy, J.
1. Heard counsel for the parties.
2. The petitioner seeks direction upon the respondents to grant him the benefit of crossing of efficiency bar with effect from 21.8.1986 and to grant him first time bound promotion with effect from 21.7.1991 and to pay him all the consequential monetary benefits.
3. It is submitted by learned counsel-for the petitioner that though the petitioner was eligible for the benefits of crossing of the efficiency bar and he was eligible for first time bound promotion, benefits were not given to him with effect from the due date, as claimed by him. It is further submitted that in this regard, the petitioner has filed his representation bringing out a case or discrimination, but till date the same has not been disposed of.
4. No counter affidavit has been filed on behalf of the respondents. In absence of counter affidavit, it would not be appropriate for this Court to issue any positive direction for redressal of grievances of the petitioner.
5. However, the respondent authorities are directed to consider the representation of the petitioner, as contained in Annexures 4/B and 4/C by a speaking order in accordance with law, in case the same have not been considered, within a period of three months from the date of receipt/production of a copy of this order.
With the direction/observation aforesaid, this application is disposed of.