LAXMI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application was filed substantially for issuance of a writ of mandamus commanding upon the respondents to consider the case of the petitioner for appointment by way of promotion to the post of enforcement Sub-Inspector-in preference to respondent Nos. 6 to 15, who have been appointed by way of promotion to the post of Enforcement Sub-Inspectors. A prayer has also been made to quash the orders of appointment of respondent Nos. 6 to 15 as they were juniors to the petitioner as shown in joint and final gradation list of clerks of mofussil subordinate office of the Transport Department, published in the year 1993.

(3.) During the pendency of this writ application, an amendment application has also been filed on behalf of the petitioners challenging Annexure A to the counter affidavit filed on behalf of the State, whereby and whereunder the representation filed by the petitioner pursuant to order passed by this Court in CWJC No. 1437 of 1998 has been rejected.