SURESH RABIDAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court.--Heard counsel for the petitioner and counsel for the State.

(2.) By means of this writ petition, the grievance of the petitioner is that vide letter dated 19.11.2003 (Annexure-13), in, reply to his request for promotion to the post of Class-Ill on compassionate ground has been rejected.

(3.) The submission of the learned counsel is that the petitioner was appointed in place of his father, who died in harness. The petitioner's father was working on the post of Block Agriculture Officer, but the petitioner was given appointment as Class-IV employee. It is further contended that the petitioner being graduate, he was liable to be appointed as Class-Ill employee. The petitioner had approached the department and then preferred the Writ Petition being C.W.J.C. No. 3615 of 1998 (R), Manoj Kumar Mahto & Ore. v. State of Bihar & Ors., claiming appointment and his entitlement on a Class-Ill post. The writ petition was dismissed. However, he was not debarred for further consideration of his promotion departmentally.