BINDESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON the matter being called, no one has appeared to submit on the appeal.

(2.) THIS appeal arises out of an order dated 18 January, 2001 on C.W.J.C. No. 6911 of 1998 : Subhas Yadav V/s. The State of Bihar & Ors. This appeal has been filed by respondent no. 4.

(3.) UPON going through the entire record of the writ petition and the present appeal, the Court finds that the learned Judge has committed no error firstly in denying the relief to the petitioner that he be granted out of turn promotion and secondly cancelling the promotion out of turn which was granted to the respondent appellant. Further, learned Judge was also of the view, as he has recorded it so, that despite notice respondent Bindeshwar Singh did not appear to defend his promotion.