RISHIKESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the State.

(2.) The claim in this writ application is for promotion to the post of Executive Engineer in the Road Construction Department of the State of Bihar with effect from 1995.

(3.) The petitioenr is stated to have superannuated in December 2000. Learned Counsel submits from Annexure-2 dated 4.6.1999 that his position was at serial one of the gradation list of Assistant Engineer for promotion to the post of Executive Engineer and that vacancies for the promotion were available. Notwithstanding the same the petitioner was appointed as an Executive Engineer in officiating capacity on 31.5.2000 from which post he superannuated.