SURESH KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS pertains to grant of promotion to the petitioner from the rank of Assistant Sub -Inspector of Police to that of Sub -Inspector of Police with effect from 20th August, 1994.

(3.) TWO sets of counter affidavits have been filed on behalf of the State. In the counter affidavit filed on behalf of respondent no. 7, it is stated that during the pendency of this application, the case of the petitioner for promotion was considered and the same was rejected vide order, as contained in annexure D to the counter affidavit.