JAGANNATHRAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition is directed against an order dated 1-3-1990 as contained in Annexure 3 to the writ application where- by and thereunder the petitioner was found not fit for promotion and Bbagalpur District order No 1101/90 dated 5-4-1990 issued by the Superintendent of Police, Bhagalpur as contained in Annexure 4 to the writ application, whereby the earlier order of promotion in favour of the petitioner has been cancelled.

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

(3.) The petitioner was appointed as a constable on 26-4-1963. He was promoted to the post of Assistant Sub-Inspector of Police on 1-7-1979 and in due course was confirmed in the said post with effect from 1-1-1979. Thereafter the petitioner was promoted as Officiating Sub-Inspector of Police by an order dated IS-1-1985 as is evident from Annexure 1 to the writ application.