MANOJ KUMAR Vs. JHARKHAND STATE POLLUTION CONTROL BOARD

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and the learned counsel appearing for the Jharkhand State Pollution Control Board as well as Bihar State Pollution Control Board.

(2.) Learned counsel appearing for the petitioner submits that the petitioner was appointed in the year 1980 as Junior Scientific Assistant and presently he is under the employment of Jharkhand State Pollution Control Board but since his appointment when no regular promotion was given to the petitioner, the petitioner made representation on several occasions asking the authorities to consider the case of the promotion but that was never acceded to and, therefore, there was no option left with the petitioner but to move to this Court directing the authorities to take decision in the matter of promotion of the petitioner.

(3.) However, Mr. A.K.Pandey, learned counsel appearing for the Jharkhand State Pollution Control Board submits that the process for giving promotion to the petitioner and others is on and is under active consideration and there is every likelihood that the decision would be taken shortly in the matter of promotion of the petitioner and other persons.