RAMJEE CHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Counsel for the State as also the Counsel for the Respondent No. 5.

(2.) The Petitioner who retired on 31.10.2001 from the post of Assistant seeks the relief for grant of 1st and second time bound promotions with effect from 1.4.1981 and 6.9.1991 respectively.

(3.) In view of the fact that he does not seek substantive promotion affecting seniority right of others this Court does not uphold the objection of delay raised on behalf of the Respondents.