SHAMBHU PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Diwakar Upadhyay, learned counsel for the petitioners and Mr. Navneet Toppo, 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.

(3.) The petitioners have preferred this writ petition for quashing the order dated 26.11.2015 passed by Director General-cum-Inspector General of Police whereby order has been passed for treating the seniority of the petitioners from the cadre of Steno Assistant Sub Inspector to General cadre of Assistant Sub Inspectors from the date of conversion. Prayer is also made for treating the seniority of the petitioners from the date of conversion after five years of the initial appointment in the rank of Steno (ASIs) and not from the date of conversion in the General Cadre i.e. 19.08.2011.