KAILASH RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent State.

(2.) The appellant writ petitioner is aggrieved by the impugned Judgment dated 29.11.2016, passed by the Writ Court in W.P.(S) No. 896 of 2014, whereby the writ application filed by the appellant, claiming promotion to the posts of the District Mining Officer and Deputy Director Mines, has been dismissed by the Writ Court.

(3.) The appellant was appointed as an Assistant Mining Officer on 26.07.1984, and was also made In-charge District Mining Officer, vide Notification dated 11.12.1990. He was also recommended for promotion to the post of District Mining Officer, w.e.f. 01.10.1992 in the Departmental Promotion Committee's meeting held on 04.11.1999, but by the time the recommendation came, the appellant was involved in a criminal case and the said promotion could not be given to him. The appellant was however, acquitted from the criminal charges on 24.11.2004.