UPENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ram Hirday Prasad, learned counsel for the petitioner and Mr. Raj Kamal, learned Assistant Counsel to Standing Counsel-9 appearing for the State of Bihar and its officials.

(2.) THE present writ application has been filed for quashing the decision of "Special D.G. Board" ( hereinafter referred to as to Board) headed by the Director General Police, Bihar in its meeting held on 25.6.2001, whereby petitioner has been found unfit for promotion to the rank of Inspector of Police from the rank of Sub-Inspector of Police. Further prayer of the petitioner is for a direction to consider his case for promotion to the post of Inspector of Police with effect from 1988 and to promote the petitioner on the post of Inspector from "1983" since when persons junior to the petitioner were promoted.

(3.) THIS Court, however, vide order dated 15.1.2001 passed in CWJC No. 595 of 2001 gave liberty to the petitioner to agitate his grievance; and direction to the respondents to consider his case, in the following terms:-