BALMIKIPRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has prayed for issuance of a writ of or in the nature of mandamus directing the respondents to consider the case of the petitioner for his promotion to the rank of Inspector of Police and promote him therein with effect from March 1989 from which date his juniors had allegedly been promoted.

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

(3.) The petitioner is holding the substantive post of Sub-Inspector of Police. He successfully completed his physical training course and obtained 12 position in the merit list. Allegedly he has obtained 80 rewards to his credit and hew minor punishments. In the gradation list of the Sub-Inspector of Police, the position of petitioner is at Serial No. 135.