YADAV LAL SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Learned Counsel for the petitioner and the Learned Counsel for the State.

(2.) The writ application assails the order dated 22.7.07 as contained in Annexure 22 to the writ application passed in pursuance of the Order dated 17.1.97 in CWJC No. 397/96 preferred by the petitioner earlier.

(3.) The impugned order seeks to deny the petitioner the relief for promotion to a Grade III post in accordance with the government provisions applicable as on the date when the petitioner became eligible for consideration. The impugned order seeks to deny him the benefit on the basis of subsequent change in procedure.