BIHAR STATISTICAL SERVICE ASSOCIATION Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the learned Counsel for the State.

(2.) THE grievance in the present writ application is for a direction to the respondents to fill up the existing vacancies of the Bihar Statistical Services by grant of promotion to the higher posts in the various categories from the basic grade.

(3.) A counter affidavit has been filed on behalf of the respondents. Para 5 of the counter affidavit would disclose the cadre strength of officers in the Directorate of Statistics. The counter affidavit would then put forth the plea of bifurcation of the original State of Bihar as a justification for on consideration of the cases of the petitioners for promotion.