TRILOK NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Satish Chandra Jha, learned counsel for the petitioner and learned AC to GP No. 28.

(2.) The petitioner, has approached this Court invoking its writ jurisdiction under Art. 226 of the Constitution of India , with a prayer to grant following reliefs:-

(3.) It has been pleaded that petitioner was initially appoint on 7.1.1977 as Lower Division Clerk under the control of Deputy Collector (Revenue Division), Gandak Project , Bettiah. While he was working in the same capacity in view of decision of the Government for granting first time bound promotion after completion of ten years of service the petitioner vide letter no. 89 dated 23.11.1989 was granted first time bound promotion which was with effect from 7.1.1987. Thereafter, the Directorate of Water Resources Department was abolished and the petitioner was transferred under the control of the Chief Engineer, Water Resources Department ,where he joined. While the petitioner was continuing in service all of a sudden the respondent no. 4/Chief Engineer, Water Resources Department has come out with the impugned order whereby a decision was taken to cancel the first time bound promotion, which was issued long back on 23.11.1989 with retrospective effect.