LAKHAN PRASAD YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tandon assisted by Mr. Rakesh Kumar Roy, learned counsel for the petitioner and Ms. Shrestha Mehta, learned counsel for the respondent-State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for direction to the respondents to consider the case of the petitioner for promotion to the Class-Ill post from the post of Class-IV. The further prayer is made for direction to the respondents to pay the arrears of salary for the period the petitioner has worked in Class-Ill post.