CHITTARANJAN KUMAR BUERNEVEY Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This writ petition is directed against an order dated 12th February, 1984 passed by respondent No. 2, the Secretary, Bihar State Electricity Board, Patna (here in after referred to as the Board) rejecting the petitioner's representation which was filed pursuant to a direction of this Court in CWJC No. 3355 of 1993. By the said order the Secretary of the Board held that the promotion granted to the petitioner to the post of Under Secretary on and from 28th April, 1986 was rightly granted and consequently the petitioner's claim for promotion to the post of the Joint Secretary is not acceptable as the petitioner had not fulfilled the required period of Kalawdhi for getting promotion to the post of Joint Secretary after the said post fell vacant with effect from 1st February, 1988.

(2.) The material facts which led to the passing of the aforesaid order and are required to be noted to decide the controversy in this case are stated below: According to the assertion made in the writ petition, the petitioner was promoted to the post of Administrative Officer on 8th June, 1968 and he was granted selection grade scale in the said post of Administrative Officer. The petitioner also claimed that he had worked as Superintendent which ac- cording to him was a post equivalent to that of Under Secretary from 24th August, 1979 to 22nd February, 1984.

(3.) It is not in dispute that the next promotional post is that of Under Secretary and as" per the resolution dated 8th June, 1983, the Kalawdhi for the post of Under Secretary is 8 years of service as an Administrative Officer and the Kalawdhi for the higher post of the Joint Secretary is seven years service as Under Secretary or equivalent thereto.