KRIPAL MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Upon instruction received from the Engineer-in-Chief, Road Construction Department, Govt. of Bihar, learned counsel for the State submits that the gradation list or a list of Class-IV employee with necessary particulars to show who are the Class-IV employee in regular establishment and since when, shall be published within two months. This instruction is in context of a statement in the counter affidavit that gradation list shall be published when it is ready. The list could not be made ready till date though the said counter affidavit was filed in August, 2002. Now, in view of the aforesaid assurance the writ petition can be disposed of at the stage of admission in view of the limited prayer of the petitioners that their case be considered expeditiously for promotion to Class-lll posts in the quota of Grade-IV employees as per policy decision of the State Government.

(3.) Another grievance of the petitioners is the authorities have been taking work of Class-Ill post without paying officiating allowance.