SHAILENDRA KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) IN the present writ petition petitioner has sought relief for a direction be given to the respondent for promoting him to the vacant post of Deputy Analyst in the Bihar State Pollution Control Board (hereinafter referred to as "the Board") with effect from 31.12.1989 after shifting the date of his promotion as Scientist to 27.10.1988 and also for granting consequential benefits of the post.

(3.) WHEN the petitioner was not treated properly as explained hereinabove he filed a writ petition vide C.W.J.C. 4275 of 1993 making a prayer for shifting the year of promotion as Scientist to 1988 which was disposed of on 7.2.1995. In pursuance of the disposal of the writ petition, the Board vide letter No. 298 dated 16.3.1995 granted the benefit of Scientist with effect from 12.3.1992 (Annexure -3). After promotion to the post of Scientist which ought to have been given to him with effect from 27.10.1988 and next promotion to the post of the Deputy Analyst should have been given with effect from 31.12.1989 but was denied the benefit. In that circumstance the petitioner filed representations from time to time for his promotion to the post of Deputy Analyst as the post of Deputy Analyst was vacant The Board was not taking any cognizance of his representation, then he filed the writ petition vide C.W.J.C. No. 9214 of 1995 for grant of promotion for the post of Deputy Analyst with effect from 1989.