DEVENDRA KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present letters patent appeal is being filed against the order dated 4th August, 2000 in C.W. J.C.No. 7089 of 2000; Devendra Kumar Sinha V/s. The State of Bihar and others.

(2.) ON the appeal it was submitted by the learned counsel for the appellant that the court be pleased to ignore the aspect that the drafting of the writ petition may have been poor; a comment of the Hon 'ble court the judgment of which is impugned. This aspect had subsequently been ignored by the learned Judge also. Accordingly, nothing turns on this aspect.

(3.) HAVING received employment as a Gardener, a class -IV post, subsequently, the appellant was appointed to the next higher grade, i.e., class III. post as an Acounts Clerk. The promotion of the petitioner was made on his possessing a qualification, a Matriculate.