MURARI RAJAK Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this case, the petitioner has prayed for following relieves:-

(3.) Basically, the petitioner is challenging the promotion of respondent no.4 to the post of Assistant Engineer (Mechanical). In the body of the writ application, the challenge has been made of the appointment of respondent no.4 itself but, there is no such prayer in the writ application challenging the appointment of respondent no.4.