AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE order as contained in Annexure -9 dated 09.02.2002 passed by the Deputy Inspector General of Police, Bihar, Patna by which the representation of the petitioner for his promotion to the post of Sub -Inspector of Police was rejected is impugned in this writ application. The petitioner had earlier moved this Court by filing CWJC No. 502 of 2001 for direction to the respondents to consider his case for promotion on the ground that the juniors have already been promoted to the post of Sub -Inspector of Police but his case was not considered. The said writ petition was disposed of, by order dated 06.02.2001, with a direction to the respondents to consider the representation filed by the petitioner and to pass an appropriate order in accordance with law.
(3.) PURSUANT thereto Annexure -9 has been passed by the DIG of Police, Bihar.;