MANGAL CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner challenges the order of promotion of respondent no. 4 on Class III post and at the same time he also seeks direction upon the respondents to promote him to Class III post as he was senior to respondent no. 4.

(3.) A counter affidavit has been filed on behalf of the respondents wherein the facts alleged in the writ application are not disputed save and except that a show cause notice has been given to respondent no. 4 as to why he should not be reverted to his substantive post. Learned counsel for the State submitted that respondent no. 4 by mistake was promoted to Class III post and the respondent authorities having realised this mistake, have issued a show cause notice to him.