AMBIKA PRASAD RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is directed against the order, as contained in memo No. 313 dated 9.6.1999, contained in annexure 3, whereby and whereunder claim of the petitioner for grant of first time bound and second time bound promotion has been rejected.

(3.) FROM annexure 3, it appears that the representation of the petitioner was rejected solely on the ground that his claim is not permissible without passing of the departmental examination in view of letter No. 4674 dated 15.5.1992, issued by the Department of Personnel and Administrative Reforms, Government of Bihar, as it is operating prospectively.