ABDUL GAFFAR ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioners claim promotion to the cadre of Executive Engineer from the date their juniors were promoted to that cadre on 31.1.1997 and 27.3.1997. From the gradation list (Annexure -1) it is apparent that the gradation of the petitioners in their cadre is 1281, 1260. and 1291 respectively and the persons below them at Nos. 1293 to 1297. of the gradation list have been promoted to the Executive Engineer cadre on 31.1.1997 (Annexure -2).

(3.) LEARNED counsel for the respondent -State submits that the delay in the promotion of petitioners no. 2 and 3 was due to the non -receipt of the vigilance report and as soon as the report was received promotion was granted to them. However, he submits that vigilance clearance report of petitioner no. 1 has also been received and he has also been recommended for promotion. Hence, he submits that the claim of the petitioners have already been considered and decided by the authorities concerned and hence nothing remains for decision in this case. He further submits that technical problems will also be solved by the authorities concerned in due course.