ANAND KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application is directed against a notification dated 29-9-1990 issued by the Secretary, Bihar State Housing Board, (hereafter referred to as Board) as contained in Annexure-1 to the writ application whereby and whereunder the respondent No. 6 has been promoted to the post of Superintending Engineer (2nd post) with effect from 6-4-1989 as also for issuance of a writ of or in the nature of mandamus directing the respondent Nos. 1 to 5 to consider the case of the petitioner for his promotion to the post of Superintending Engineer on a regular basis with effect from 6-10-1978 and to pay arrears of salary and allowances admissible to the said post.

(2.) THE fact of the matter lies in a narrow compass.

(3.) ON or about 3-9-1971, the Bihar Public Service Commission recommended that the petitioner be promoted on a regular post of Executive Engines [Annexure-2(2)] and pursuant thereto, he was so promoted with effect from 11-12-1970, by an order dated 13-11-1971 [Annexure-2(3)].