LAXMAN CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner confines this application to prayer Nos. 1 (b) and (c) only as mentioned therein.

(3.) It is submitted by learned counsel appearing on behalf of the petitioner that the petitioner though was eligible for consideration for promotion to the post of Assistant Sub-Inspector (hereinafter to be referred to as "ASI") in 1995, as he has passed the CTS examination his case was not considered and juniors to him were promoted.