MAHENDRA PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition, the petitioner is aggrieved by the order contained in Annexure-1, whereby and whereunder promotion granted to him as Research Assistant has been cancelled on the ground that it was not n accordance with law.

(2.) Admittedly, the said promotion was granted long back vide order contained in letter No. 4404 dated 16.12.1983.

(3.) Learned counsel for the petitioner has submitted that in exactly similar case, this Court considering the period of service rendered on the prompted post for long time allowed the writ petition and quashed the similar order in view of the ratio laid down by this Court in the case of G.B. Lal v. State of Bihar and Ors., CWJC No. 1662 of 1997 (R), as well as by the Apex Court in the case of Narendar Chadha and Ors. v. Union of India and Ors., vide order dated 11.5.2004 passed in CWJC No. 1/1309 of 2003 (Annexure 3). He also referred to another order passed in the case of Ramakant Prasad v. State of Bihar and Ors., reported in 2005 (3) PLJR 140.