JAINATH PRASAD YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) In this case, complaint has been made by the petitioner that he was deprived the promotion to the next higher grade i.e. Live Stock Supervisor on the ground that he does not possess the training certificate.

(3.) The State has made a specific statement that as per the instruction from the respondents the training certificate of the petitioner is available in the service book, but during the relevant time while his case along with others was being considered for promotion was not available in the record.