RAJ RANJAN PRATAP Vs. STATE OF BIHAR

JUDGEMENT

(1.) I .A. No. 6680 of 2007 has been filed for substitution of original petitioner who died on 19.8.2007. The names of the legal heirs have been indicated in paragraphs of the application. This introductory application is allowed. Let the legal heirs be substituted in place of original petitioner.

(2.) HEARD learned counsel for the petitioner and learned counsel for the State.

(3.) THE short facts are that earlier the original petitioner approached the High Court seeking a direction upon the respondents that he be given the benefit of first and second time bound promotion since he had rendered ten years and twenty five years of service respectively after he entered in service by virtue of 20th Competitive Examination on the post of Sub -Deputy Collector. 7he reason which emerged at that point of time for non - grant of said benefit was so -called non - passing of the departmental examination.