LALIT MOHAN PATHAK Vs. BIHAR STATE POWER

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner has approached this Court for a direction to the respondents for promoting him to the post of Assistant Electrical Engineer with effect from 16.12.2004 as persons junior to him have been promoted to such post.

(3.) The petitioner had earlier come before this Court for the same relief vide C.W.J.C. No. 15515 of 2017 which was disposed of by order dated 26.04.2018 giving liberty to the petitioner to prefer a representation before the Chairman- cum-Managing Director, Bihar State Power (Holding) Co. Ltd., Vidyut Bhawan, Bailey Road, Patna (respondent no. 2) within a period of two weeks who in turn was directed to be disposed of within four weeks thereafter.