HIRDYANAND SAHAY RUKHAIYAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the matters were tagged but there is none to represent the petitioner in CWJC No. 2843 of 1997. However, both the writ applications are disposed of by this common order.

(2.) ALL these petitioners came to be aggrieved when in the year 1996 a promotion order came to be issued on the post of Assistant Research Officer. The said notification is Annexure-3. Their grievance was that many persons junior to these petitioners found a place in the list of promotion but the petitioners were left out. Subsequently yet another promotion order was passed. In that order also petitioners were denied the benefit of promotion.