CHANDRA SHEKHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner is member of Bihar Administrative Service. At the relevant time he was posted at Sonbersa on the post of Block Development Officer. In the year 1982 and subsequently he was posted at Kharagpur. In 1991 Vigilance P.S. Case N o. 48/92 was instituted while he was posted at Sonbersa. Kharagpur P.S. Case No. 17/91 was instituted while he was posted at Kharagpur. In the said case as yet no charge-sheet has been submitted. He filed a writ petition bearing C.W.J.C. No. 11032/2000 claiming promotion to junior and senior selection grade. THE said writ petition was disposed of on 23-11 -2000 directing the respondent-Secretary, Personnel and Administrative Reforms Department to pass appropriate order on the representation in accordance with law as early as possible. THE said representation has been disposed of vide order contained in letter dated 3-10-2001, Annexure-6, whereby his claim for promotion has been kept pending and one post has been kept reserved but promotion was not granted as claimed by him.

(2.) A counter-affidavit has been filed on behalf of respondents wherein stand has been taken that two criminal cases are pending against the petitioner. However, in the counter-affidavit averment made in the writ petition that no charge-sheet has been submitted in the aforesaid two cases, has not been denied. However, supported the impugned order, Annexure-5.