LAWS(PAT)-2010-11-129

BASUDEO PRASAD Vs. STATE OF BIHAR

Decided On November 30, 2010
BASUDEO PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Learned counsel for the Petitioners seeks permission to withdraw the application in so far as Petitioner No. 2 is concerned, inasmuch as he has already been granted promotion.

(2.) Counter affidavit having been filed, with the consent of the parties the writ petition is being disposed of at this stage itself.

(3.) It is not in dispute that upon satisfactory completion of ten years of service and passing departmental examination, under the rules, as then existed, the Petitioner was entitled to be considered for promotion to the post of Inspector, Weights and Measures, which is a statutory post as well.