QAISER ALI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has prayed for issuance of direction upon the respondents to grant him promotion in the rank of junior selection grade with effect from the due date his juniors were promoted.

(3.) NOW it is contended by learned counsel for the petitioner that since the petitioner was eligible for junior selection grade scale in the year 1998 and admittedly, his juniors were promoted with effect from 2.7.1998, the petitioner would be entitled for promotion in junior selection grade with effect from the due date i.e. 2.7.1998. it is further contended that at the relevant time, when his juniors were promoted no proceeding, whatsoever, was pending against the petitioner.