ABDUL AZIZ ASHRAF Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner filed the present writ application for consideration of the case of the Petitioner for promotion to the post of Superintendent (Typing) for the period from 1st of March, 1989, to 28.2.91 that is the date when the Petitioner superannuated from the said post, and for consequential benefit of the same.

(2.) The Petitioner was appointed on 14th May, 1956 as Typist Grade II and was subsequently granted promotion to the post of Typist Grade I with effect from 1.4 1964. Thereafter provided with Junior Selection Grade scale with effect from 1.5.1980 and Senior Selection Grade scale with effect from 1st of May, 1985.

(3.) In the Land Reforms Department of the State of Bihar there is only one post of Superintendent (Typing). Such solitary post is to be filled up by promotion from amongst the seniormost Typist. The Petitioner being the seniormost typist, vide Order dated the 4th March, 1989 (Annexure-1) was made in-charge Superintendent (Typing) with effect from 1st of March, 1989 i.e. the date the Petitioner joined the post of Superintendent (Typing) having fallen vacant. The Petitioner continued as Incharge against the said post of Superintendent (Typing) and the case for regular promotion was not considered. In the meantime, on 20th of February, 1991 (aftor-noon), he retired from service.