GUPTESHWAR TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner in this writ application has prayed for an issuance of an appropriate writ, directing upon the respondents to issue a notification for promotion of the petitioner to the post of Assistant Settlement Officer, as per the recommendation of the Departmental Promotion Committee made on 31.7.2001 (Annexure- 4), from the date when juniors to the petitioner were promoted and to grant the amount of consequential benefits of such promotion.

(3.) Counter affidavit has been filed on behalf of the respondents.