VIJAY SHANKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE writ petitioners have prayed for issuance of direction upon the respondents to finalise the gradation list of the selection grade Assistants of the Combined Secretariat Cadre in the State of Bihar and changing the position of petitioner no. 1 from serial no. 325 to the above and proper position and by inserting the name of petitioner no. 2 in the said gradation list and also to direct the respondents to prepare the gradation list on the basis of the entry in the services as Lower Division Assistants/Upper Division Assistants. A further direction has also been sought for to consider the case of the petitioners for promotion in the rank of Section Officers on regular basis with effect from the date their juniors were promoted.

(3.) THIS Court while admitting this writ application for hearing vide order dated 5.11.1992 by way of an interim order directed that pendency of this writ application will not stand in the way of respondent nos. 1 and 2 to adjudicate the grievance of the petitioners and pass a reasoned order in accordance with law. Neither the petitioners have filed any affidavit nor there is any averment in the counter affidavit filed on behalf of the State as to whether during pendency of this writ application cases of the petitioners were considered in accordance with law.