DWARIKA NATH PANDIT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court.--Heard the parties.

(2.) Learned counsel appearing for the petitioner submits that the petitioner was initially appointed on Class-IV post in the Department of Forest in the year 1964. Subsequently, the petitioner was promoted to the post of Assistant Clerk in the year 1982. Thereafter, in the year 1995, 1st time bound promotion was given to the petitioner w.e.f. 12.7.1992 but that was provisional. When the matter was sent before the Higher Authority i.e. respondent No. 3 for its confirmation, order dated 30.8.1995 granting 1st time bound promotion to the petitioner was not only cancelled by the respondent No. 3 vide its Office Order No. 83 dated 14.11.2005 (Annexure-4) but it was also recorded that monetary benefit given to the petitioner on account of 1st time bound promotion be adjusted from his retiral benefit.

(3.) Being aggrieved with that order, the petitioner has moved to this Court challenging the order dated 14.11.2005 (Annexure-4) to be bad.