SUREST CHANDRA VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE writ petitioner seeks direction upon the respondents to approve and confirm grant of first time bound promotion with effect from 1.4.1981 and second time bound promotion with effect from 9.8.1988, respectively.

(3.) FROM office order dated 8.1.2002, a copy of which has been produced before me for my perusal, it appears that grant of provisional first time bound promotion has been made absolute by the authorities and -his case for second time bound promotion is under consideration.