SHIV KUMAR CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The grievance of the petitioner in this writ application is that though he has been working as Dalpati ever since the date of his appointment in 1988, but till date, he has not been promoted to the post of Panchayat Sewak, whereas a large number of other similarly situated employees, have been granted such promotions.

(2.) The petitioner's case appears to have been considered by the concerned authorities of the respondents at the meeting of the Selection Committee on 01.09.2006 and, as it appears from the Annexure to the supplementary affidavit of the petitioner, a decision has been taken for promotion of the petitioner to the post of panchayak Sewak and the Selection Committee has forwarded its recommendation in the aforesaid context, for approval to the Director, Panchayati Raj, Jharkhand, Ranchi, by its letter dated 05.09.2006. It appears that despite such recommendation being made, the final decision of the Director has not been taken as yet.

(3.) Counsel for the petitioner informs, by reference to another Circular issued by the State Government in the Panchayati Raj Department, that the State Government has now decided to grant relaxation of upper age limit, for the purpose of promotion of Dalpati to the post of Panchayat Sewak, up to 55 years and as such, the only ground on which the petitioner's promotion was earlier withheld, does not exist any more and the respondents ought to have taken an appropriate decision with all promptness.