SYED ZAKI IMAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 22nd of June, 1999 (Annexure -1) whereby the prayer made by the petitioner for grant of time bound promotion has been rejected.

(2.) SHORT facts giving rise to the present application are that the petitioner was appointed as Correspondence Clerk in the Patna Water Board on 27.6.1960. He retired from service holding the said post on 31.3.1994. It is the grievance of the petitioner that in view of the resolution no. 10770. dated 30.12.1981, the employees of the Patna Municipal Corporation and Patna Water Board were entitled for grant of the time bound promotion and in spite of request made by him time bound promotion was not given. Petitioner aggrieved by the same preferred CWJC No. 7624 of 1995 (Sayed Zaki Imam V/s. State of Bihar and Ors.) [reported in 1996(2) PLJR 910] before this Court. This Court by judgment dated 26th of August, 1996 (Annexure -3) directed the Executive Officer of the Patna Water Board to consider the case of the petitioner for grant of time bound promotion in terms of the letter dated 18th of January, 1992 of respondent no. 2 of the said writ application.

(3.) IN pursuance of the said order the State Government by its letter dated 15th of November, 1995 (Annexure -4) directed the Administrator of the Patna Municipal Corporation to grant time bound promotion to said Shashi Bhushan Prasad Sharma but observed that same shall not be treated as precedent.