CHANDRADEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has approached this Court by this writ application for issuance of a writ of mandamus commanding upon the respondents granting second time bound promotion with effect from

(3.) IN the counter affidavit, it is stated that the petitioner was not entitled for second time bound promotion during his service tenure, and, therefore, no relief should be granted.