CHANDRIKAPRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner originally prayed for a writ or a direction from this court to promote him to the post of Superintendent (Typing) in the Directorate of Industries and pay to him his arrear of salary and other emoluments from the date he has been working against this post since 1-8-1990.

(2.) The petitioner however, filed an application for amendment of the writ application on 11-5-1992 praying therein to quash the instructions issued by the State of Bihar contained in letter No. 20165 dated 8-11-1975 read with letter No. 148 dated 2-11-1991 as contained in Annexures-6 and 7 thereto.

(3.) Bereft of all unnecessary details the fact of the matter lies in a very narrow compass.