BIBHUTI KUMAR PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition the petitioner has sought for a mandamus directing the respondent Corporation to promote him to Class III in the services of the Corporation.

(2.) THE petitioner was appointed as a Peon in 1978 and is presently working as Storekeeper in officiating capacity.

(3.) HOWEVER , it is not claimed that the case of any person junior to him (petitioner) has been considered superseding him.