RAVINDRA KUMAR SINGH, SON OF LATE SHOBHAKANT SINGH, RESIDENT OF MOHALLA Vs. THE STATE OF BIHAR TO THE PRINCIPAL SECRETARY, REGISTRATION, EXCISE & PROHIBITION DEPARTMENT, BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Petitioners belong to the cadre of Clerks in the Excise Department. They earned their promotion on the post of Sub-Inspector of Excise, by virtue of undergoing the departmental examination and qualifying therein.

(3.) Besides the petitioners, the private-respondents in the present writ applications, i.e., Respondent Nos. 3 to 8, who are represented through two set of counsels, have also earned their promotion as Sub-Inspectors from the post of ASI. The clash of interest has begun thereafter relating to seniority and the position in the gradation-list.