SURENDRA KUMAR DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition was filed on 26.10.1986. At that time the sole petitioner had sought quashing of a notification, dated 4.10.1986 (Annexure 1) issued by the Joint Secretary to the Government in the Department of Home (Police). By that notification the petitioner along with a few other persons was reverted to his substantive post of Sergeant Major (Reserve Inspector) from the post of Deputy Superintendent of Police on which he was earlier put under an adhoc arrangement. He also prayed for a number of allied reliefs.

(2.) DURING the past more than thirteen years while this case remained pending before this court, developments took place as a result of which this case now survives on a limited issue regarding denial of promotion to the petitioner to the post of Deputy Superintendent of Police in the year, 1981.

(3.) ANSWERING the petitioner 's allegation the respondent authorities in the counter affidavit originally filed on their behalf took the stand that in June, 1981 the Director General 's Board found the petitioner unfit for promotion due to his unsatisfactory service record and pendency of proceedings against him. It appears that one of the materials that rendered the petitioner 's service record 'unsatisfactory ' was an adverse entry relating to the period 16.8.1980 to 31.3.1981.