MAHENDRA LAL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks direction upon the respondents to consider his case for promotion to the post of Chief Engineer (Mechanical) in Public Health Engineering Department (hereinafter referred to as PHED) notionally.

(3.) It is submitted by learned counsel that the petitioner was the senior most Superintending Engineer in PHED and he superannuated with effect from 31.1.2.1999 having legitimate expectation that by virtue of his seniority, he would be considered for the post of Chief Engineer (Mechanical) but some how or the other, till date the case of the petitioner has not been considered despite his representations. It is further submitted by learned counsel that admittedly the post of Chief Engineer (Mechanical) was lying vacant since 18th September, 1998 and the petitioner superannuated with effect from 31.12.1999 and in ordinary course, he could have been considered for the post aforesaid.