HARISHANKAR OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) In this application, the grievance of the petitioner is that he could have been considered for promotion with effect from 22.6.1985 and not with effect from 28.11.1994.

(3.) It appears that vide notification, as contained in Annexure 1 dated 9.9.1997, the petitioner was promoted to the post of ASI with effect from 28.11.1994. Against the order of promotion, the petitioner made representation before the authority concerned to reckon his seniority with effect from 22.6.1985. The representation of the petitioner was considered and rejected by the authorities holding that since the petitioner was facing several departmental proceedings and in some of the cases major punishments were given, therefore, after disposal of the three departmental proceedings his case was considered finally and he was found eligible for promotion to the rank of ASI with effect from 28.11.1994.