GORELAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this application, the petitioners pray for issuance of direction upon the respondents to consider them for promotion in B.Sc trained scale against the vacancies available prior to 28.12.1990 and they should be treated at par with respondents nos. 4 to 7.

(3.) IT is submitted by learned counsel appearing on behalf of the petitioners that the petitioners in this regard made representations before the authorities concerned but till date the same has not been disposed of. It is further submitted that whenever the petitioners enquired about the matter, they were informed that the matter was under active consideration, and ultimately, not culminated in passing of the final order. Learned counsel further submits that the question, which has been raised in this application, has already been set at rest by this Court in case of Badri Narain Verma V/s. State of Bihar and Ors. [1992 (2) B.L.J., 329].