RAM BHAROSA DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks direction upon the respondents to promote him to the post of Inspector of Police from the post of Sub-Inspector of Police with effect from 26.9.1995, from which date his juniors were promoted. He also seeks direction for payment of consequential monetary benefits.

(3.) It is submitted by learned counsel for the petitioner that the petitioner was eligible for promotion to the post of inspector of Police in 1995 itself and the D.G. Board, which met to consider the cases of promotion of similarly situated persons to the post of Inspector of Police on 21.5.1997 and 27.5.1997, considered the case of the petitioner as well and for want of his service records, his case was kept in abeyance, which would be manifest from 'annexure 3 itself. It is further submitted that the D.G. Board again in its meeting held in the year 2001 considered the case of the petitioner and took a decision to promote him to the post of Inspector of Police with effect from 5.5.1999, but in fact, he was notified for monetary benefits with effect from 31.7.2001. Learned counsel further points out from the counter affidavit that immediate junior, who was at serial No. 2732, was given promotion with effect from 5.5.1999 and he was made entitled for monetary benefit with effect from that date. But, so far the case of the petitioner is concerned, he is being discriminated without any rhyme or reason.