DAMODAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) ISSUE notice.

(2.) NORMALLY the Court would not interfere with an interim order, in this matter in C.W.J.C. No. 1257 of 2003 : Ram Dhyan Ram vs. Shri Shashi Kant Sharma & Ors. This interim order is dated 4 September, 2003.

(3.) THE issue is a lis between those who may have received promotion. Obviously, it is an issue between general category candidates and reserved category candidates. The Court is mentioning nothing on the merits of the controversies as the writ petition is still pending.