SHATRUDHAN CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Y.V. Giri, learned Senior Counsel appearing for the petitioners who appears with Mr. Pranav Kumar learned Advocate on record and Mr. Krishna Chandra, A.C. to Advocate General.

(2.) The writ petition is another addition to the chain of unwarranted litigation. A thoroughly confused stand of the State opposes the relief prayed in the writ petition.

(3.) The petitioners pray for issuance of a writ in the nature of certiorari for quashing the decision of the State Government in its Registration, Excise & Prohibition Department as contained in the letter dated 28.6.2010 of the Assistant Inspector General of Registration, Bihar, Patna addressed to the petitioners whereby the benefit of Assured Career Progression to the petitioners under the Bihar State Employees Conditions (Assured Career Progression Scheme) Rules, 2003 (hereinafter referred to as 'the A.C.P. Rules') has been rejected inter alia in reference to Rule 4(5) thereof, the Bihar Registration Clerical Cadre, Rules 2004 and on grounds of the failure of the petitioners to pass the Accounts Examination. A copy of the order is impugned at Annexure-5 to the writ petition. The petitioners also pray for grant of consequential benefits.