ANANT PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) SUBSTANTIALLY , the petitioner seeks direction upon the respondents to promote him to the rank of Head Assistant from the post of Head Clerk.

(3.) LEARNED counsel appearing on behalf of the State, on the other hand, submitted that the representation filed by the petitioner was considered and the same was disposed of, vide order as contained in annexure -6 dated 29.12.1992 and, therefore, the petitioners case is not required to be examined again and again for the same -self relief.