SHEO MANGAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the counsel appearing on behalf of the State.

(2.) The petitioner has challenged the gradation list dated 14th July, 1992 and has made a prayer that he should be placed at the correct serial in the gradation list of the cadre of Assistant Engineer (Civil) post belonging to the Bihar Engineer Service, Class II.

(3.) The petitioner was promoted on 14.6.1975 vide annexure-4 dated 28.3.1977 to the post of Assistant Engineer. Initial date of appointment of the petitioner was on 27.4.1956 in the cadre of Overseer which is now known as Junior Engineer. By a notification dated 1.2.1973, he was made Incharge of a newly created Sub-division and posted as Assistant Engineer vide annexure-2. Annexure-2 would indicate that the posting was by way of a stop gap arrangement and that the petitioner although transferred on the post of an Assistant Engineer was receiving the salary of a Junior Engineer. It is being specifically stated that this posting vide annexure-2 would not give him the benefit of claiming seniority in future.