UMASHANKARTIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal is against the order dated 25th March, 1994 on C.W.J.C. No. 3570 of 1998 : Umashankar Tiwary V/s. State of Bihar & Ors.

(2.) IN effect, the relief sought by the petitioner is that though being directed to receive promotion, he has been wrongly denied his position as routine clerk.

(3.) IN the circumstances, there is no discrimination which the petitioner faced by the regularisation of the services of the respondent no. 7. The petitioner also received regularisation.