SHAMSHAD KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Vide letter No. 3/99-1135 dated 9.10.2000 contained in Annexure-4 many a persons came to be granted promotion on the posts of Assistant Settlement Officer which included persons junior to the Petitioner. Petitioner's promotion could not issued in view of the fact that at the relevant time at least one of his A.C.R. was not complete or missing which prevented the DPC from considering his case.

(3.) After the promotion order the Petitioner decided to approach the Respondent authority for redressal of his grievance and the prejudice caused to him due to non-inclusion of his name for promotion.