STATE OF BIHAR Vs. ER.RAM BABU GUPTA

JUDGEMENT

(1.) HEARD the Advocate General and Mr. Narendra Prasad.

(2.) IN the facts and circumstances of the case the delay in filing the appeal is condoned.

(3.) THE order coming under appeal is very brief. The learned Judge seems to have taken the view that what remained after the developments taking place during the pendency of the writ petition was fully covered by an earlier decision in Md. Hafiz V/s. State of Bihar, 2003 2 PLJR 44 and directed that in terms of that decision the State authorities should effectuate the promotion of the writ petitioners with effect from the due date and not from the date of the actual notification.