(1.) Heard the learned counsel for the parties.
(2.) The petitioner was initially appointed on the post of Binder in the Government Secretariat Press, Gulzarbagh, Patna in the year 1989. At that time, there were two other sanctioned vacant posts of Cameraman- cum-Platemaker and Assistant Cameraman-cum- Platemaker against which posts, two persons were working. While the petitioner was still serving as a Binder, because of the necessity of Cameraman-cum-Platemaker without whom, the press could not have functioned properly, the petitioner was asked to discharge the duties of Cameraman-cum-Platemaker also, which the petitioner did as an obedient employee. Later the petitioner was also transferred to Gaya in another unit of the press for performing the duties of a Cameraman-cum-Platemaker.
(3.) It has been submitted that despite the two posts falling vacant later, the management of the press did not consider it expedient to promote/absorb the petitioner on such sanction vacant post of Cameraman-cum- Platemaker.