AMARNATH MADHU Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The instant writ application has been preferred by the petitioner praying therein for quashing the order as contained in Memo No.1968 dated 2.09.2011 passed by the respondent no.3, whereby the application/representation of the petitioner for consideration of his claim for grant of his promotion to the post of Inspector, Excise and second ACP benefits; has been rejected.

(3.) Apart from other grounds raised in the instant writ application; Mr. Afaque Ahmad learned counsel for the petitioner confines his argument only on the issue that as per the Government circular as contained in Memo No.11691 dated 09.11.1983; an employee is exempted from the departmental examination and this ground has not been considered by the Respondent authority while rejecting the representation of the petitioner.