BIJAY KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner by this application seeks direction upon the respondents to grant him regular promotion in junior selection grade and senior selection grade in Bihar Administrative Services with effect from the due date his juniors have been promoted.

(3.) LEARNED Additional Advocate General No. II appearing on behalf of the respondents, on the contrary, submitted that it is not true that the proceeding initiated against the petitioner has been closed, rather the same is still continuing, as the matter has been referred to the State of Jharkhand to enquire against the petitioner under Section 89 of the Act and till date the departmental inquiry is continuing against him.