ANNAPURNA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the writ petitioners is that though they were promoted to the posts of Assistant Child Development Project Officer, they are being treated as on officiating posts.

(3.) THIS Court faced with this situation vide order dated 5.12.2001 had directed the counsel for the petitioner to file a supplementary affidavit bringing on record the further materials showing the competence of the authorities to promote the petitioners on substantive posts of Assistant Child Development Officer.