PANCHDEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioner against the order, contained in Memo No. 434. dated 1st Sept. '92, whereby and whereunder, the Respondent Nos. 6 to 9 have been promoted/appointed against class -Ill posts.

(2.) AS the case can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) SO far as Respondent Nos. 6 to 9 are concerned, they were also initially appointed against one or other class -IV posts and they were also taken in the Regular Establishment. They having qualification of matriculate or above, were also eligible for appointment against class -Ill posts.