RAM BABU RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is claiming that he should be promoted to the post of Joint Registrar, Audit in the Co-operative Department.

(2.) The petitioner had earlier moved this Court by filing CWJC No. 1256 of 2005 which was disposed of on 12.10.2006 with a direction to the State-Respondents to consider the case of the petitioner for promotion to the post of Joint Registrar, Audit, Co-operative Department with effect from the due date i.e. 27th June, 1997 and this Court had also observed, that if the petitioner is found entitled to the said benefit, then all consequential benefit of the promotion should be granted within a period of three months thereafter.

(3.) The consideration as per the order dated 12.10.1996 did not take place and as such the petitioner filed MJC No. 1476 of 2007. During the contempt proceedings, the State came out with an affidavit stating therein that the petitioner has been promoted to the post of Joint Registrar, Audit with effect from 01.01.2003. Leave was granted to the petitioner to challenge the said notification which is contained in Annexure-5 to this writ application.