RAM VILASH RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By this application, the petitioners seek direction upon the respondents to consider their cases for promotion from the post of Havildar to Civil Jamadar, now known as Reserve Sub-Inspector (Training) with effect from due date and consequential benefit.

(3.) Precisely, it is submitted by learned counsel for the petitioner that the petitioners were outlisted in the year 1990 by the Central Selection Board and thereafter the Central Selection Board by a subsequent meeting considered the cases of others and the cases of the petitioners were bypassed, as their service books were not made available to the committee.