SYED ZAKI IMAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 15th June, 1993. of the respondent no. 3, the Executive Officer, Patna Water Board, Patna.

(2.) IT appears that the petitioner was appointed as Clerk in Patna Water Board 27.6.1960. On and February 1981 the State Government decided to extend the pay and other benefits admissible to the employees of the State Government, to the non teaching staff of the Local Bodies. Accordingly, the petitioner stated getting salary and other benefits admissible to the employees of the State Government of that cadre. He was also granted the benefit of the recommendations of 4th and 5th Pay Revision Committees like other State Government employees except the time -bound promotion. On 18.1.1992 respondent no.2, the Administrator, Patna Municipal Corporation, Patna and Patna Water Board, Patna decided to implement the time -bound promotions scheme to the employees of the Corporation with effect from 1.4.1981. Although respondent no.2 had specifically directed that time bound promotion scheme should be implemented immediately. No time bound promotion was granted to the petitioner and, as such, he filed CWJC No. 12152 of 1992 in this court which was disposed of on 30th March 1993 with a direction to the petitioner to file a representation to the respondent no.2 for the redress of his grievances He accordingly, filed a representation to the respondent no.2 which was rejected on 15th June 1993 on the ground that time bound promotion scheme has not yet been enforced in the Patna Water Board. Feeling aggrieved the petitioner has filed this writ petition.

(3.) HEARD the learned counsel for the parties and perused the record.