JAGDISH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE manner in which the State appears to be contesting the claims of the petitioner in cases before this Court without having any defence, merely for having the luxury and pleasure of opposing the relief at the tax payers expense disturbs this Court. The deponent of the counter affidavit is the Deputy Secretary of the Department of Road Construction. He states in his counter affidavit that he has gone through the statements made in the writ petition and understood the same.

(3.) THE petitioner makes a grievance of non -consideration of his case for promotion to the post of Superintending Engineer, even while his juniors in the gradation list of Executive Engineer have been promoted as such. He has now superannuated on 30.11.2002. It is his specific case in the writ application, that there were never any departmental proceedings against him.