ARYENDRA PRASAD Vs. DHARMENDRA PRASAD

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) BY this application, the petitioner has substantially prayed for issuance of a direction upon the respondents to implement the decision taken in meeting held on 1 -12 -1995 under the Chairmanship of the Director, Higher Education, Human Resources Development Department, Government of Bihar. A further prayer has also been made to promote the petitioner from Class III to Class II post as per recommendation madeon 1 -12 -1995.

(3.) IT is submitted by learned Counsel appearing on behalf of the petitioner that the petitioner is serving under K.P. Jayaswal Research Institute, Patna, on Class III post and as per the decision taken in the meeting dated 1 -12 -1995 virtually it was virtually it was resolved to notify the post held by the petitioner, as one of the posts of Subordinate Education Service, higher category and, therefore, the authorities could have notified the post and the petitioner could have been promoted to Cla 'ss II post. It is further submitted that several reminders were sent to the State Government by the Director of K.P. Jayaswal Research Institute to implement decision dated 1. -12 -1995, but till date the State Government has not issued any notification and, thus, the petitioner has been deprived of the promotional avenues.