LALA DEVENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has preferred the writ petition for direction on the Respondents to consider his case for 1st and 2nd Time bound promotions, the same having not granted.

(2.) THE brief fact of the case is that the petitioner was initially appointed as Lower Division Clerk (L. D.C.) on 20th January, 1949 in the Office of Cane Officer, Samastipur. Subsequently, he was never promoted to any higher post and ultimately retired from service on 31st July '86.

(3.) THE Respondent State framed policy for time bound promotion by Resolution dated 30th December '81 with effect from 1.4.1981, but petitioner was not provided with time bound promotion. Representation was filed by petitioner, lastly on 30th August '95, but no relief having granted, the writ petition has been preferred.