KOUSHAL KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the State.

(2.) The claim in this application is to be considered for promotion in the category of Junior Selection Grade and Senior Selection Grade in Bihar Education Service Grade-I with effect from October, 1992 and October, 1996 respectively.

(3.) Learned Counsel for the Petitioner submits that the Respondents do not make such consideration unless and until a person obtains a direction from the Court for consideration. In support of the submission, he relies upon an order of this Court in C.W.J.C. No. 729 of 2000 and the order in C.W.J.C. No. 12084 of 2009, passed thereupon only whereafter the Petitioners therein have been considered and granted their due promotion.