VIJAY CHANDRA ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and the learned Counsel for the respondent State.

(2.) Writ petition has been filed for quashing the order dated 14.1.2015 passed by Director Agriculture, whereby and whereunder representation filed by petitioner in compliance of the order dated 24.1.2014 passed in CWJC No. 19796 of 2012, claiming promotion as Junior Research Assistant/Assistant Seed Analyst, has been rejected.

(3.) The brief background giving rise to the instant writ petition is that the petitioner, who was working as Seed Technician, was under the extant practice in the Department, considered for being promoted as Junior Research Assistant.