RAJENDRA SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel appearing for the respective parties.

(2.) In this case, the petitioner is challenging the order of promotion dated 12.08.1998 (Annexure-1) and 23.12.1998 (Annexure-2) by which some of the Steno Assistant Sub-Inspectors have been promoted to the post of Steno Sub-Inspectors.

(3.) The following facts are necessary for disposal of the case.