LAWS(JHAR)-2025-1-128

BINAY KUMAR Vs. STATE OF JHARKHAND

Decided On January 16, 2025
BINAY KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) By way of filing this writ petition, the petitioner has sought for following reliefs:-

(2.) The petitioner seeks promotion from the post of Inspector of Factory to the post of Deputy Chief Inspector of Factories.

(3.) It has been submitted by learned counsel representing the respondents that the petitioner has already been superannuated five years back.