YOGENDRA NARAYAN SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) 48 petitioners have filed the present writ application for a direction to the respondents to consider their cases for grant of 2nd time bound promotion.

(3.) Time Bound Promotion was available up to 31.12.1995. From the pleading, it appears that most of the petitioners have not completed 24 years before 31.12.1995 and as such they were not entitled to grant of 2nd time bound promotion after cessation of the scheme of time bound promotion.