BASUDEO NARAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties and considered the counteraffidavit filed on behalf of the respondents.

(2.) The petitioner wants parity at par with Sri Sitaram Prasad and Sri Shyam Bihari Tiwari, who are similarly situated to him, for grant of promotion to the post of Secretary to Secretary with effect from 1.3.1995.

(3.) It is submitted by learned counsel for the petitioner that initially the petitioner was promoted to the post of Secretary with effect from 1.4.1996 and thereafter similarly situated persons, namely, S/Sri Sitaram Prasad and Shyam Bihari Tiwari, were promoted on the same post with effect from 1.3.1995, and, therefore the petitioner filed a representation before the authorities concerned seeking parity in the matter of promotion, but, till date his representation has not been disposed of. It is further submitted that the State respondent in paragraph 5 of the counter-affidavit have admitted the claim of the petitioner and it is stated that when this fact was brought to the notice of the authorities, it was decided that the matter of promotion of the petitioner along with many others would be considered immediately and the same is under active consideration of the Government to promote the petitioner and others from the date of vacancy.