RAM NIWAS SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the parties.

(2.) Mr. A.K. Pandey, learned counsel for J.S.P.C.B., submits that after the service book of the petitioner has been retrieved, necessary entries are being made for updating the service book for taking into account at the time of consideration of the matter relating to the promotion and that before final decision is taken, roster clearance from the State Government needs to be taken and, therefore, final decision in the matter relating to promotion shall be taken within six months.

(3.) Keeping in view the fact that the matter is pending since long, respondent no. 5 Chairman, Jharkhand State Pollution Control Board, Ranchi is hereby directed to get the roster clearance from the State Government immediately and to take decision in the matter of promotion of the petitioner within a period of three months from today.