LAWS(PAT)-2000-4-87

MAHESH CHANDRA PRASAD Vs. STATE OF BIHAR

Decided On April 04, 2000
MAHESH CHANDRA PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) THIS writ petition has been heard at considerable length at the admission stage and as such is being disposed of by this order.

(2.) THIS writ petition has been filed challenging the order dated 3.1.1998 issued by respondent no. 5, the Deputy Development Commissioner -cum -Chief Executive Officer, Sitamarhi by which respondent no. 7, Sri Mahesh Kumar Choudhary, has been promoted to the post of Assistant Engineer in Zila Parishad, Sitamarhi according to his seniority.

(3.) THE petitioner has challenged the said promotion of respondent no. 7 to the post of Assistant Engineer, Zila Parishad, Sitamarhi on the following grounds: -