BACHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Nanhe Prasad, learned Counsel for the petitioner, learned JC to Government Advocate No. 5, for the State and Mr. Rakesh Kumar Singh, learned Counsel for the Accountant General, Bihar.

(2.) THE petitioner seeks a direction upon the respondents to grant him promotion on the post of Circle Inspector -cum -Kanungo with effect from the date his juniors have been granted the said promotion with all Consequential benefits including the retirement benefits.

(3.) ON the basis of the aforesaid facts it is submitted by the learned Counsel for the petitioner that it was only on account of fault of the authorities that the case of the petitioner was not considered for promotion and the only reason for the same was that in the chart of employees he was shown as possessing the qualification of middle pass whereas, he is a matriculate which is the minimum qualification required for promotion to the post of Circle Inspector -cm -Kanungo. It is further submitted by the learned Counsel that no good grounds have been shown in the counter affidavit by which the petitioner has been denied the said promotion and thus the petitioner would be entitled to be promoted at least from the date on which admittedly his juniors have been promoted.