SURENDRAPASWAN Vs. STATE OF BIHAR IRRIGATION DEPTT

JUDGEMENT

(1.) In this writ application the petitioners have prayed for issuance of an appropriate writ for quashing the Notification dated 7-4-1993 as contained in Annexure-14 to the writ application as also the Notification dated 22-4-1993 an contained in Annexure-15 thereto.

(2.) The petitioner No. 1 working in the irrigation department of Master Planning and Designs, Circle No. 2 and the petitioner Nos, 2 to 14 are working in Master Planning and Designs, Circle No. 4 and the petitioner Nos. 15 to 32 are working in Master Planning and Designs in Circle No. 5 in walmi. All the said employees are working in the Irrigation Department.

(3.) The petitioners have contended that their promotions are due since long. According to the petitioners, whenever their turn for promotion came, they were transferred from one circle to another circle.