AMARKANT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Alok Kumar Sinha, learned Counsel for the petitioner and learned J.C. to G.P.8 for the State,

(2.) THE petitioner seeks a direction upon the respondent authorities to consider his case for regular promotion to the post of Assistant Labour Commissioner w.e.f. 29.8.1995 from which date he has been" functioning as incharge Assistant Labour Commissioner after the Notification dated 30.0.1995. THE petitioner had been appointed as Superintendent of Labour on 13.6.1978 and Joined on 15.6.1978. THEreafter the clear stand of the petitioner is that vacancies arose in the post of Assistant Labour Commissioner in the year 1995 and after taking into account the seniority and examining the character roll as well as obtaining roster clearance, petitioner was found fulfilling all criteria for regular promotion: then by Notification No. 321 dated 30.6.1995 (Annexure-3) the petitioner was posted as incharge Assistant Labour Commissioner which post he Joined on 29.08.1995 and since then he has been discharging his duty on the said post continuously without any break, THE petitioner claims that despite several representations by him his case for promotion regularly on the post of Assistant Labour Commissioner with effect from the date on which he had Joined his post not been considered by the authorities.