P B KOHLI Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners, who were working as Pharmacists in the Health & Medical Education Department of the State Government, approached this Court on an earlier occasion by their Writ Petition SWP No. 1616/94 seeking directions against the Staterespondents to provide them promotional avenues. As the State Government were already in the process of considering providing promotional avenues to various categories of the members of the Service so taking note of its stand, the Writ Petition was disposed of by the Court requiring the State-respondents to take note of the decision rendered by Hon'ble Supreme Court of India in Raghunath Prasad Singh versus Secretary, Home (Police) Department, Government of Bihar and others, 1988 AIR(SC) 1033 and Council of Scientific and Industrial Research and another versus K.G.S Bhatt and another, 1989 AIR(SC) 1972, while taking decision in the matter.

(2.) The State Government thereafter examined and considered the petitioners' Claim in the light of the orders passed by the Court and thereafter vide Government Order No. 410 HME of 2007 dated 21.06.2007 indicated that the Medical Education Department had provided promotional avenues to all categories of the Service including that to which the appellants belonged vide Government Order No. 26- HME of 2006 dated 19.01.2006.

(3.) The petitioners have again approached this Court seeking directions against the State Government to provide them three promotional grades as was done in case of Anesthesia Assistants.