ARBIND KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE prayer of the petitioner is two fold -firstly, he prays for cancellation of promotion of respondent no. 7, who was promoted with effect from 20th June, 1999, and secondly to consider his case for promotion in the light of advertisement dated 7.7.1999.

(3.) SO far the first prayer of the petitioner, whereby and whereunder a prayer has been made to cancel the promotion of respondent no. 7, is concerned, it appears that respondent no. 7 was promoted with effect from 20th June, 1991, and now it will be too late for this Court to express any opinion on the question of promotion of respondent no. 7 on the well known maxim of law that ' delay defeats equity '. This prayer of the petitioner is, therefore, rejected.