SANTOSH KUMAR UPADHYA S/O LATE AWADHESH NARAYAN UPADHYA Vs. THE REGISTRAR GENERAL, HONBLE THE HIGH COURT OF JUDICATURE AT PATNA

JUDGEMENT

(1.) The writ application preferred by the petitioner, who is a Judicial Officer, is for a direction upon the respondent authorities for granting him benefit of seniority of promotion from the year 2012 for the reason that the order of punishment of withholding the promotion for a period of three years ended on 07.07.2012.

(2.) The petitioner is feeling the pinch because some of his batch-mates have stolen a march and have also become Additional District Judge in Fast Track Court whereas the present petitioner is still at the level of a Sub Judge or Civil Judge, Senior Division.

(3.) Since none of the juniors to the present petitioner had earned order of punishment of the kind imposed upon the present petitioner, therefore, their consideration for promotion when it became due or when the Departmental Promotion Committee met cannot be a subject matter of grievance.