RAM NARESH PRASAD CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed for a direction to the respondents to promote the petitioner for the post of Electrician and then on the post of Supervisor (Maintenance) with effect from the dates on which the persons immediately junior to him were promoted; and for consequential reliefs.

(3.) During the pendency of the writ petition, I.A. No. 1664 of 2017 was filed challenging the order dated 31.08.2015 (Annexure-P/1) by which the petitioner's claim for promotion was rejected. The said Interlocutory Application was allowed to be treated as part of the present writ petition in terms of order dated 17.04.2017 passed by this Court.