ISIDOR LAKRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. D.K. Sinha, Senior Advocate appearing for the petitioners.

(2.) According to the petitioners, though they were promoted as Armourer Havildar prior to Lalan Prasad Singh, Ramdeni Singh and some others, they were shown below them in the gradation list, dated 16.10.2001 (Annexure 2) and on objections raised by the petitioners, the date of promotion granted to those people was shifted back and they too were promoted as Armourer Havildars from the same date as the petitioners. This writ petition is filed challenging the gradation list, dated 16.10.2001 (Annexure 2) and the order dated 15.11.2002 by which the DIG of Police (Prison) shifting back the promotion granted to the other people as Armourer Havildar from the date the petitioners were promoted.

(3.) Curiously enough, the writ petition was filed without impleading as parties any of those over whom the petitioners claimed seniority. During the pendency of the case, one person, namely, Akhilesh Kumar Vatsa filed an intervention petition that was allowed by order, dated 23.04.2004 and he was directed to be added as intervenor-respondent. The others whose name are cited in the writ petition e.g. Lalan Prasad Singh, Ramdeni Singh and Ors. are not before this Court. On that technical ground itself, the writ petition was liable to be dismissed. But from the materials on record, it appears that the petitioners grievance is otherwise also without any substance or merits.