LALLAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant Letters Patent Appeal has been filed by the appellant challenging the order of the Writ Court dated 17th of Jan., 2012 passed in CWJC No. 15395 of 2006.

(2.) The brief fact for the purpose of deciding the present Letters Patent Appeal lies in a narrow compass. The appellant, who was Treasury Guard, was asked to take over charge of Sub-Divisional Clerk vide Annexure-1 on account of relieving of one Kashi Nath Choudhary.

(3.) The appellant claims that he continuously discharged the duty and responsibility of a clerk on receiving charge from Shri Kashi Nath Choudhary and on the basis of the said dual discharge and responsibility of Treasury Guard and Sub-Divisional clerk he filed the writ application for a direction to the respondents to consider his case for promotion on the post of Sub-Divisional Clerk. In the writ petition he pleaded that notwithstanding the fact that he is officiating on the post continuously with effect from 24.1.1999 and satisfactorily discharging the duty and responsibility as clerk, his case for promotion on the post of Clerk was not considered.