GANGESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ-petitioner is the appellant, who seeks promotion to the post of Senior Deputy Superintendent of Police (Sr. Dy.S.P.). The appellant was aggrieved with the fact that his claim to the post of Sr. Dy.S.P was rejected ignoring the fact that his juniors were given such promotion; that too on the only ground that the appellant was not confirmed as Dy. Superintendent of Police (Dy.S.P.). It is the case of the appellant Patna High Court L.P.A No.435 of 2022 dt.4/4/2024 that the appellant's retrospective promotion itself was after his retirement.

(2.) The impugned judgment held that the appellant has not produced any material to show that he was confirmed in the final seniority list of Dy.S.P. On the above finding, the writ petition was dismissed with a cost of Rs.5,000.00 to be remitted to the Patna High Court Legal Services Committee. Liberty was also reserved to file a fresh petition with fresh materials.

(3.) Obviously, the appellant does not have any further material to be produced and hence the appeal has been filed.