PRADEEP KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The three Petitioners are claimants for promotion to the post of Labour Superintendent but their hopes have been belied by a decision taken by the Respondent which has been termed to be based on a wrong factual matrix and Rule of promotion related thereto.

(3.) There is no dispute that the post of Labour Superintendent is filled up by two modes of recruitments. Fifty percent of the posts are to be filled up by direct recruitment and other fifty percent is filled up by promotion from three different cadres or posts. The three posts in question are known as Labour Enforcement Officer, Labour Welfare Officer and Statistical Assistant.