KUMAR JHA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) In this writ petition, the petitioner seeks quashing of Annexure-4, the resolution of the Bihar State Electricity Board, Patna (hereinafter to be referred to as the 'Board') dated 24-3-1988 (Annexure-4), an order imposing penalty of censure, and for a direction to consider the case of promotion of the petitioner to the post of Chief Engineer with effect from 20-8-1986, by ignoring the adverse entries recorded in the petitioner's character roll for 1985-86 and 1986-87 and consequential decision of the selection committee dated 3-3-1988.

(2.) In support of the prayer of the petitioner, learned counsel for the petitioner urged the following point :

(3.) On the other hand, learned counsel appearing on behalf of the Board, submitted that this writ petition has become infructuous and the petitioner nannot be given any relief, since, he has already retired on 31-1-1989. He further submitted that if any relief is granted to the petitioner, the juniors of the petitioner will be affected, who have not been made parties to this writ petition and, therefore, the writ petition is not entertainable. The last point raised by the learned counsel for the Board is that the imposition of the order of punishment by way of censure is legal and valid and cannot be interfered with.