Amrendra Kumar Sharma And Anr vs The State Of Bihar And Ors
2021 Latest Caselaw 6312 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11884 of 2011
     ======================================================

1. AMRENDRA KUMAR SHARMA s/o Late Sita Ram Sharma r/v Kalyantola, P.S. Bariyarpur, Distt.-Munger.

2. Shailendra Kumar Sharma s/o Late Sita Ram Sharma r/v Kalyantola, P.S. Bariyarpur, Distt.-Munger.

... ... Petitioner/s Versus

1. THE STATE OF BIHAR

2. The Secretary Department Of Human Resources, Govt. Of Bihar Patna

3. The Director Primary And Adult Education Govt. Of Bihar Patna

4. The District Education Officer Bhagalpur

5. The Treasury Officer, Bhagalpur

6. The Accountant General Bihar, Patna

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Shyaram Shahi For the Respondent/s : Mr. S.D. Yadav, AAG-IX Mr. Nagendra Kumar, AC to AAG-IX ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 21-12-2021

The matter was re-heard in order to seek clarification.

Petitioners' father, late Siyaram Sharma, was provided central

pay and its effect whether is he entitled to second time bound

advance after completion of 25 years or not?

Learned counsel for the petitioners has not countered

para 2 of the counter affidavit filed by the Respondent No. 4 in

which it is specifically contended by the State that the

petitioners' father has been extended central pay, in the result,

he is not entitled to second time bound promotion. That apart, it Patna High Court CWJC No.11884 of 2011 dt.21-12-2021

is noticed that petitioners' father was stated to have been

promoted to the post of Headmaster as is evident from the

pleadings of both the petitioners and the State. The State has

specifically contended that father of petitioners, Late Siyaram

Sharma was promoted as Headmaster on 30.07.1971. If 25 years

from the date of holding the post of Headmaster i.e. on

30.07.1991 is taken into consideration, in that event Late

Siyaram Sharma would complete 25 years of service on

12.07.1996 whereas extending time bound promotion ceased

w.e.f. 01.01.1996. Thus, the petitioner has not made out a case.

Accordingly, the instant petition stands disposed of.

(P. B. Bajanthri, J) rakhi/-

AFR/NAFR
CAV DATE
Uploading Date          22.12.2021
Transmission Date