(1.) Heard learned counsel for the appellant.
(2.) This is a matter pertaining to the claim of the appellant for being promoted from the post of Assistant Sub- Inspector of Police to the post of Sub-Inspector of Police in the Photo Unit of the Bihar Police which appears to be a posting under the notification of the Government of Bihar dated 7 th January, 1975, a copy whereof has been filed as Annexure-2 to the writ petition. The said notification recites that in seven districts of the then unbifurcated State of Bihar, namely, Patna, Arrah, Muzaffarpur, Bhagalpur, Ranchi, Dhanbad and Jamshedpur there would Photo Units for which seven posts of Sub-Inspectors, seven posts of Assistant Sub-Inspectors and seven posts of Constables shall be permanently retained with effect from 1 st of March, 1975. The Government order has been issued under the order of His Excellency, the then Governor of Bihar. A copy of the said notification was also sent to the Criminal Investigation Department for information.
(3.) We may now revert to the Bihar Police Manual that has been revised and promulgated with effect from 1978. We are mentioning this fact inasmuch as the notification is of the year 1975 whereas the Police Manual came to be revised in the year 1978. Rule-422 of Volume 1 begins with the heading Photographic Bureau. Rule 422 is extracted hereinunder:-