JAMUNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing the order dated 10th July, 2001 (Annexure-1) whereby the prayer made by the petitioner for grant of Senior Selection Grade and Super Time Scale has been rejected. His prayer is to issue writ in the nature of mandamus commanding the respondents to grant promotion to senior selection Grade with effect from 1.4.1986 and super time scale with effect from 1.4.1989

(2.) Shorn of unnecessary details, facts giving rise to the present application are that in a proceeding initiated against the petitioner, he was held guilty in purchase of insecticides worth Rs. 11,22,000/- and was imposed the punishment of deduction of 25% of his pension. For bungling in the purchase of medicine, a criminal case was also instituted and petitioner was charge-sheeted in the case. The learned Magistrate on consideration of the same took, cognisance of the offence and issued process against the petitioner.

(3.) Earlier the case of the petitioner for grant of senior selection grade and super time scale was considered and by order dated 1.6.1996 the same was rejected. Petitioner preferred C.W.J.C. No. 13411/2000 before this Court and the learned Single Judge of this Court by order dated 20th December, 2000 disposed of the writ application with a direction to the respondents to consider the grievance of the petitioner. In the said case it was urged before this Court that the decision for deduction of 25% of the petitioner's pension as also the criminal case having been quashed by this Court, petitioner is entitled for grant of senior selection grade and super time scale. This Court answered the said plea in the following words: