UMESH DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS writ application is directed against the order dated 15.2.2001, whereby petitioners representation filed in pursuance of order dated 22.12.1999 in C.W.J.C. No. 1229/98(R) has been rejected and first time bound promotion granted to the petitioner with effect from 19.10.1983 alongwith monetary benefits has been cancelled on the ground that passing of accounts examination is mandatory.