RAMESHWAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) DESPITE order dated 15.12.2000 no counter affidavit has been filed on behalf of the State.

(3.) JC to SC 3 on instruction submits that the petitioner has already been promoted and selection grade scale has been given to him with due date and thus, the grievances of the petitioner have been redressed.