BINDESHWAR RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Appeal preferred by the writ petitioner under Clause 10 of the Letters Patent arises from the order dated 17 th September 2010 made by the learned single Judge in CWJC No. 3687 of 2010 insofar as the learned single Judge has refused to entertain the challenge to the order of reversion six years after the date of reversion and has directed the State Government to consider the representation made by the appellant according to its wisdom.

(2.) The appellant was the Correspondence Clerk employed under the respondent no. 5, the Executive Engineer, Building Construction Division, Darbhanga Circle. The appellant, on passing the Accounts examination in 1991, became eligible for promotion to Junior Selection Grade and Senior Selection Grade. By order dtd. 22/3/1993 made by the Superintending Engineer, the respondent no. 6, the appellant was promoted to Junior Selection Grade and the Senior Selection Grade effective from 3/11/1991. Eleven years thereafter, realizing that two other Correspondence Clerks senior to the appellant, who had passed the Accounts examination in November 1992, were available for promotion to Junior Selection Grade and Senior Selection Grade, under order dtd. 26/11/2004 made by the Superintending Engineer, the respondent no. 6, the above referred order of promotion made on 22/3/1993 was cancelled. The appellant was ordered to be reverted.

(3.) Aggrieved by the said order, the appellant approached this Court under Article 226 of the Constitution in CWJC No. 3687 of 2010. The said petition has been disposed of by the learned single Judge as aforesaid.