CHKARADHAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The petitioner prays for issuance of direction upon the respondents to consider his case for promotion from the post of Assistant Sub-Inspector of Police to Sub-Inspector of Police with effect from 20-8-1994 with all monetary benefit.

(3.) Learned Counsel appearing on behalf of the petitioner submitted that juniors to the petitioners were considered for promotion to the post of sub-Inspector of Police, whereas the case of the petitioner was ignored. It is also submitted that in the last meeting of Departmental Promotion Committee (hereinafter to be referred to as "DPC") dated 17-2-2002 against some of the juniors to the petitioner were considered and promoted to the post of Sub-Inspector of Police and due promotion was not granted to the petitioner even though his case was considered saying that the writ application filed by the petitioner is pending.