RAM SHANKAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner is a retired employee who superannuated on 31.7.2004. Writ has been filed because the Respondents have refused the claim of the Petitioner for promotion after his superannuation. The order communicated to Petitioner is dated 14.7.2005 which is being challenged in the present writ application. He further wants a direction upon the Respondents to promote him on the post of Town Planner from 1.12.1999 and on the post of Chief Town Planner from 1.12.2001.

(3.) Petitioner had earlier approached this High Court for a similar direction. The High Court instead of deciding his claim on merit of the matter, allowed the Petitioner to approach the Respondents with a representation which was to be decided within a time frame of three months. As no decision was taken, a contempt application was filed, but nothing substantial emerged from the exercise. However a decision was communicated to Petitioner that since he has superannuated the exercise of granting him promotion to the two posts may not be required to be gone into.