SATYENDRA KUMAR MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By this application, the petitioners pray for quashing the order dated 11.03.2000, as contained in Annexure 9, whereby and whereunder the representation of the petitioners has been rejected.

(3.) According to the case of the petitioners, they were appointed on Class IV posts vide office order No. 1085 dated 14.07.1979, pursuant to an advertisement issued in the year 1977. The petitioners continued on Class IV posts under respondent No. 3, Joint. Commissioner, Sales Tax Purnea Division, Purnea, and when they became eligible for time bound promotion they requested the authorities to confirm them on Class IV p6sts and grant theme the time bound promotion in accordance with law.