MOHAMMAD SHAMSUDDIN AND OTHERS Vs. STATE OF BIHAR AND OTHER

JUDGEMENT

(1.) The petitioners by this writ application challenge the orders of promotion of the respondents Nos. 3 to 100 contained in Annexures 1,2,7,7/1,7/,7/3 and 7/4 from Lower Division Clerks to Upper Division Clerks on the ground that their promotion amount to the suppression of the petitioners. The petitioner no. 1 joined as a temporary Lower Division Clerk under respondent no. 2 with effect from 1.9.55 having serial no 77 in the gradation list and was confirmed in permanent post of Lower Division Clerk with effect from 1.2.957. He was promoted as Upper Division Clerk with effect from 17.12.1977 in the office of the Assistant Registrar, Co operative Societies Buxar Circle, Buxar, District Bhojpur.

(2.) Petitioner No. 2 joined as a temporary Lower Division Clerk under respondent No. 2 with effect from 2.7.19.6 and was confirmed in a permanent post of Lower Division Clerk with effect from 1.4.194 and is working as such in the office of the respondent no. 2 having his serial no. 108 in the gradat on list.

(3.) Petitioner No. 3 joined as temporary Lower Division Clerk under respondent no. 2 with effect from 2.11.1957 having serial no. 159 in the gradation list and was confirmed in a permanent post of Lower Division Clerk with effect from 1.4.1964 and is working as such under the Manager, Land Development Bank, Birpur, P.S. Birpur, District Saharsa.