STATE OF BIHAR Vs. BISHAN SINGH JAYANT

JUDGEMENT

(1.) THE State of Bihar has filed the present petition impugning the order of the Central Administrative Tribunal dated 30 March, 1999.

(2.) THE respondent Bishan Singh Jayant belongs to the Indian Police Service assigned to the Bihar Cadre. He filed an original application No. 641 of 1997 : Bishan Singh Jayant, I.P.S. vs. The State of Bihar and ors. before the Central Administrative Tribunal, Patna. The prayer before the Tribunal was that the departmental promotion Committee 's proceedings held on 1 July, 1997 by which a sealed cover process was adopted be quashed and the promotion not be denied to the respondent to the rank of Inspector General of Police.

(3.) THE reason why the Tribunal ased its decision on an aspect that the applicant had not been suspended is clearly borne out from the observation of the Supreme Court 's judgment in paragraph 16. The relevant portion of the Supreme Court 's judgment is reproduced: