NAND KISHORE JHA Vs. STATE OF BIHAR
LAWS(PAT)-2004-5-11
HIGH COURT OF PATNA
Decided on May 21,2004

NAND KISHORE JHA Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

Narayan Roy, J. - (1.)Heard counsel for the parties.
(2.)The petitioner has prayed for issuance of direction upon the respondents to promote him on the post of Assistant Sub-Inspector of Excise.
(3.)It is submitted by learned counsel for the petitioner that the petitioner is a Excise Constable and he is eligible for promotion to the post of Assistant Sub-Inspector of Excise. It is further submitted that as per Clause 45 of the instruction of the Board of Revenue, permanent appointment of Assistant Sub-Inspector of Excise is required to be made by the Excise Commissioner in April each year either by direct recruitment or by promotion of selected Excise Constables below the age of 50 years, but the cases of the petitioner and similarly situated persons have not been considered after 1995. It is further submitted that the petitioner made representation before the competent authority in 1998 to consider him for the post of Assistant Sub-Inspector of Excise, but till date nothing has been done in this regard.


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