RAM NIHORA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) A petition was filed by a Class IV employees, whose duties were in a jail, that the promotion granted to him in 1989 from a Physical Instructor to a House Master, a Class III post, was cancelled in 1996.

(2.) PERHAPS , this was a reaction because another incumbent had filed a contempt application. This was MJC No. 2220 of 1995 (Kusheshwar Sah vs. The State of Bihar & Ors.). This is a bad way of running the State administration. A Government does not take any decision itself. But when an order is passed in a contempt case then the reaction is felt by others who have nothing to do with the case. This is one such case.

(3.) THE petitioner in their pleadings has brought on record the deliberations of a committee by which he was processed for promotion. This aspect is not denied. The petitioner joined the service as a Physical Instructor in 1963. He is about to retire in the next year. He was entitled to a promotion. At some time for him it happened in 1989. The specific violation of any rule or procedure has not been indicated. The case of the respondents is vague.