STATE OF BIHAR Vs. AJOY CHANDRA DHAR

JUDGEMENT

(1.) All things considered whether the promotion was to be granted by the Divisional Commissioner or by the Director of Land records and Survey will depend upon the nature of the post to which the person had been promoted.

(2.) This aspect is relevant. There is Rules of Executive Business framed for the State Government of Bihar under Sub. Head 29 is mentioned 'Revenue and Land Reforms Department.

(3.) Entry 12 and 13 of the Rules of Executive Business are relevant. These are reproduced:- "2. Control of Clerical and menial establishments of the Board of Revenue, Commissioners of Divisions and District and Sub-divisional Officers. 13. Control of Officers employed under the Director of Land Records and Surveys, save in so far as the control of officers of the Indian Civil Service, the Indian Administrative Service, Bihar Civil Service and Sub-ordinate Civil Service is vested in the Personnel and Administrative. Reforms Department."