VISHWANATH SINGHS/O LATE HARIDWAR SINGH Vs. STATE OF BIHAR THROUGH CHIEF SECRETARY GOVERNMENT OF BIHAR

JUDGEMENT

(1.) Heard Mr. Surendra Kumar Singh, learned counsel appearing for the petitioner and Mr. Upendra Kumar Singh, learned Assisting Counsel to Government Advocate No.8.

(2.) The grievance raised by the petitioner in the writ petition was that the promotional rule for pharmacists notified on 24.9.2014, has not been implemented. During the course of deliberation, an affidavit was filed on behalf of the Chief Secretary assuring that the process would be completed without any delay. It is taking note of the undertaking of the Chief Secretary that the writ petition was disposed of and since according to the petitioners, the order has not been complied that the contempt application has been filed.

(3.) Initially a show cause was filed praying for time which is followed by a show cause of the Chief Secretary in which it is stated that the promotional ladder has been clarified vide notification No.1313 dated 011.2017 at Annexure 'A' to the show cause and which provides two promotional posts. This does not satisfy the petitioner whose submission is that the 2014 Rules has not been given effect to rather has been modified with sole intention to prejudice the claim of the petitioners.