DR. REYAZUDDIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Four petitioners have joined the writ application for issuance of a writ of mandamus to consider their cases for grant of promotion in terms of the provisions under Clause 11 to the Appendix -1, appended with the letter dated 7/8/1989, issued by the Department of Human Resource Development, Government of Bihar as it then was.

(2.) The short facts are that petitioner Nos. 1 to 3 were appointed as Lecturer in Commerce on the basis of the recommendation of the Bihar State University (Constituent Colleges) Service Commission. The notification appointing the petitioners is dated 9/3/1987 and is annexed as Ananexure -1.

(3.) Similarly, petitioner No.4 was appointed on the post of a Lecturer in Chemistry in similar fashion by notification dated 7/5/1987, contained in Annexure -2 to the writ application.