SHIV KUMAR PRASAD VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the writ petitioner is that though the Bihar Public Service Commission (hereinafter to be referred to as "Commission") recommended the case of the petitioner alongwith others vide orders, as contained in annexures 10 and 11, for promotion to the posts of Assistant Engineer in the year 1989, but final decision has not yet been taken by the State Government upon the said recommendations.

(3.) THIS Court noticing the grievance of the petitioner vis -a -vis the stand of the State vide order dated