SRIRAMAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bishnu Kant Dubey, learned counsel for the petitioners, Mr. Chandramauli Chaurisa, learned Patna High Court CWJC No.24007 of 2019 dt.03-12-2019 counsel for Respondent Nos. 2 to 4 and Mr. Hari Shankar Roy, learned Advocate for the State.

(2.) M The petitioners are serving as Chief Reporters in the Bihar Legislative Assembly, which is the highest post in the cadre of Reporters. They have approached this Court for a direction to the Hon'ble Speaker, Bihar Vidhan Sabha for exercising his powers under Rule 3 (ka) and (kha) of the Bihar Vidhan Sabha Secretariat (Recruitment and Service Conditions) Rules, 2018 and increase the cadre by adding one more post which would be superior to the post of Chief Reporter, which post was earlier christened as Under Secretary in the earlier Rules governing the service conditions of the employees of Bihar Vidhan Sabha Secretariat.

(3.) Learned counsel for the petitioners has submitted that the Rules are very clear in that regard and for every cadre, which is governed by the aforesaid Rules of 2018, posts have been earmarked. For all other cadres, promotional avenues have been provided in the shape of three to four specific superior posts but in the cadre of Reporters, there are only two promotional posts of Senior Reporter and the Chief Reporter. A superior post could be added by the Speaker in the cadre of Reporters after the concurrence from the Finance Department.