YOGENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) In compliance of this Court's order dated 5.11.2003, the relevant, records of this case have been produced before me for my perusal.

(3.) The petitioner seeks direction upon the respondents to consider his case for grant of promotion to the post of Jamadar, Mounted Military Police, with effect from the date of vacancy occurring on 3.2.2002 on account of death of one Bharat Muni.