SWAPAN KUMAR SIKDAR Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioner praying for a direction upon the respondentauthorities to consider the case of the petitioner for his promotion to the post of Junior Electrical Engineer retrospectively on and from the date his juniors have been promoted in pursuance to the order dated 22.01.2001 and also the direction passed in C.W.J.C. No. 230 of 2000 (R).

(3.) From the supplementary affidavit dated 29.01.2019 filed by the petitioner; at paragraph 6 it has been admitted that the petitioner has been promoted to the post of Junior Engineer vide order dated 21.06.2007 in pursuance to the interview and to the post of Assistant Engineer vide order dated 19.06.2017. Thus, now the prayer of the petitioner is only to the effect of granting retrospective promotion to him from the date juniors have been promoted to the said post with consequential benefits.