SANAUR RAHMAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. M.P. Shukla, learned counsel for the petitioner, Mr. Mannu Shanker Mishra, learned counsel appearing for the Bihar Renewable Energy Development Agency and Mr. Shyam Kishore Sharma, the learned G.P. 5.

(2.) In this writ application the petitioner, an employee and also an office bearer of the Association of the Workers of Bihar Renewable Energy Development Agency (hereinafter referred to as the 'BREDA') has made a prayer for the following relief:

(3.) It appears from the earlier order sheet of this writ application filed in the year 2002 that a stand was taken by the respondents in the counter affidavit that the decision for notifying the promotion by BREDA cannot be taken in absence of rules and service conditions. This Court thereafter on the prayer made by the parties had adjourned the matter from time to time on a number of occasions to facilitate framing and production of rules, but even from the last affidavit filed by the parties it appears that framing of such rules for laying down service conditions of the employees of BREDA is still pending. The stand taken by counsel for the BREDA in this regard is that such service conditions and the rules have been framed and sent for approval its in the Energy Department of the State Government. Counsel for the State, on the other hand, would takea plea that the Energy Department has sent the matter to the Finance Department and the Finance Department after recording certain objection has returned the same for making necessary changes and amendments in the proposed rules.