LAWS(PAT)-2003-8-35

BISHESHWAR THAKUR Vs. STATE OF BIHAR

Decided On August 28, 2003
BISHESHWAR THAKUR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The present writ petition shows a very pathetic condition of the Government and the governance, the absolute usefulness of the Government Officers holding high offices and their counters filed in the Court.

(3.) The petitioner was appointed on the post of Science Lecturer on 24-7-1973. He along with 133 others was confirmed on 18-9-1981. On 5-5-1985 the petitioner appeared in the departmental examinations but the results were not published due to alleged missing of 300 answer-books. The petitioner was thereafter, given his first time bound promotion on 8-6-1989. On 30th June, 1995 the petitioner and others were posted in the Bihar Education Services Class Ml but were required to draw their salary in their earlier scale and cadre. On 30th March, 1995 a final gradation list was published in which the petitioner was placed at Sl. No. 915. After 1985 no departmental examinations were held for almost about 11 years though the statutes, rules and circulars required the examinations to be held annually.