J.N. Sarma, J.@mdashThis application has been filed by an employee of the Arunachal Pradesh State Cooperative Apex Bank Limited
(respondent No.2). The grievance of the petitioner is that though he was eligible for promotion, his case for promotion has not been considered by
the authorities. Earlier, the petitioner was removed from service and that order being found illegal, this Court in Civil Rule No. 1387/88 quashed
the said order of termination and subsequently the order passed by the Single Judge was upheld in Writ Appeal No. 133/93. Thereafter, the
petitioner was reinstated in service. The only ground taken by the respondent No.2 - Bank in this Civil Rule is that the case of the petitioner for
promotion was not considered as earlier he was removed from service. That cannot be a ground inasmuch as right to be considered for promotion
is fundamental right if he comes within the zone of consideration and the Apex Court has also laid down laws to that effect in Lt. Governor of Delhi
and others Vs. Const. Dharampal and others, (Para-5) that if a person is reinstated in service and if there is no specific orders from the Court
depriving of any benefit on reinstatement, the person concerned shall be entitled to seniority, promotion and retrial benefits. The entire period
between termination and reinstatement cannot be wipped out or ignored by the authorities. In the case of Dayaram Dayal Vs. State of M.P. and
another [OVERRULED], (para-16) the Supreme Court pointed out that if a person is reinstated in service by virtue of an order passed by the
Court and if there is nothing in the order of the Court depriving service benefits, he will be entitled to all consequential benefits. That being the
position of law, this writ petition is allowed and the respondent Nos. 2, 3 and 4 are directed to consider the case of the petitioner for promotion.
The prayer for promotion shall be considered preferably within a period of four months from the date of receipt of a certified copy of this order
from the petitioner.