MOHD ILYAS Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) THE present application under Articles 226 and 227 of the Constitution of India has been filed for quashing the order issued under the signature of the Registrar of the Patna High Court vide Memo No. 14203 -208 dated 13th July, 1990 as contained in Annexure -1, by which the Respondent No. 4 one Sri Anant Narain Singh has been temporarily promoted as Assistant Registrar (Establishment) of Patna High Court, without considering the case of the petitioner.

(2.) A further prayer has been made for also quashing the order by which Respondent No. 5, has been promoted to the post of Assistant Registrar and has been posted at Ranchi Bench of the Patna High Court.

(3.) THE contention of learned Counsel for the petitioner is that post of Oath Commissioner is in the same rank as the post of Administrative Officer as well as the Senior P.A. in the High Court having the same scale of pay also.