RAM BILAS PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ petition brought by Ram Bilas Prasad Singh was on a grievance that his seniority has been wrongly fixed and admittedly respondent No. 7, Shri Hemant Lal, having been appointed subsequently, the denial of promotion to the said appellant was funfair and arbitrary.

(2.) There were other co-related issues of any weightage which may have been rightly or wrongly considered i.e. time bound promotion. But, the latter aspect is now not relevant.

(3.) When this appeal taken up statement was made at the bar by the learned Counsel for the petitioner-appellant, who is aggrieved by the judgment on the writ petition, which met with no success, that the respondent has died. Today, the petitioner-appellant has also retired.