GANESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Saurav Arun, learned counsel for the petitioner and Mr. R.S. .Majumdar, G.A. assisted by Shri Sahadeo for the respondent Nos. 1 to 3. No body appears on behalf of B.K. Sinha, who had filed an application for intervention. The intervention application is, therefore, rejected. So far as the respondent Nos, 4 to 11 are concerned, a Single Judge of this Court by an order dated 21.11.1994 ordered that the notice issued upon them will be deemed to have been validiy served, in view of the office note dated 18.11.1994.

(2.) IN the instant case, petitioner has made a prayer for promotion on the post of Upper Division Clerk with effect from December, 1978; for the junior selection grade and the senior selection grade from a date prior to the dates on which his juniors have been given those promotions and also for quashing the gradation list dated 27.4.1993 by which the petitioner has been placed below his juniors.

(3.) IN that view of the matter, liberty is given to the petitioner to file a representation before the State Transport Commissioner, Jharkhand. The said authority will look into the grievances of the petitioner and pass a well reasoned order in accordance with law, after giving all reasonable and adequate opportunity of hearing to all the parties concerned including all those juniors to the petitioner who are said to have been given promotion superseding the petitioner.