NARAYAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) - In this application the petitioner has prayed for quashing of an order of reversion dated 16-5-1991 as contained ia Annexure-2, the order dated 17-9-1991 as contained in Annexure-6 and the order dated 23-9-1992 as contained in Annexure-7 to the writ petition.

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

(3.) The petitioner was appointed as a literate constable in the year 1971 and was promoted to the rank of Assistant sub-Ispector of police on 6-10-1980. A meeting of the Central Selection Board was convened for considering the matter of promotion from the rank of Assistant sub-Inspector of police to sub-Inspector of police. Tests were held for the aforementioned purposes from 28-12-1988 to 9-1-1989 in which the petitioner was allegedly declared fit and given promotion to the post of sub-Inspector of police. The order of promotion dated 26-12-1989 is contained in Annexure-1 to the writ application.