MOKHTAR AHMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. The appellant is aggrieved against the dismissal of the writ petition by a brief order dated 8.3.2011 passed in W.P.(S) No. 2085 of 2009. Learned single Judge observed that the petitioner could not present the proper fact and law before the learned single Judge and nothing was shown whether it was not necessary to pass examination for getting First Time Bound Promotion and that the petitioner had actually passed that examination prior to getting the First Time Bound Promotion.

(2.) Learned counsel for the appellant submitted that it was a mistake and there was no proper assistance to the learned single Judge However, the facts which are not in dispute are that the petitioner was initially appointed on the post of Treasury Guard on 10.3.1972 and he was given the first promotion on 1.2.1978 on the post of Storekeeper. Thereafter, the petitioner was entitled to Time Bound Promotion on completion of 10 years of service on his promotional post which promotion was given to the petitioner vide Annexure F, submitted by the respondents in their counter affidavit filed in this L.P.A. This Time Bound Promotion was granted to the petitioner vide order dated 31.5.1991 but with effect from 19.2.1988, obviously from the time of completion of 10 years of service from which one could get Time Bound Promotion. The petitioner's said promotion, with effect from 19.2.1988, was withdrawn vide order dated 28.1.2006 (Annexure-3 of L.P.A.). According to learned counsel for the appellant, the said order of withdrawal of Time Bound Promotion was issued without affording any opportunity of hearing to the writ petitioner. It is also submitted that on merits also, the said order cannot be sustained in view of the Circular dated 27.5.1998, issued by the Government itself, a copy of which has been placed by the respondent-State along with their counter-affidavit filed in the writ petition as Annexure-C, wherein it has been specifically provided that the employees, who have been given promotion prior to 1.9.1983 for their second promotion, there is relaxation in passing the requisite examination of Accounts and it has been provided that after the issuance of Circular, if any person will get the training then in that situation, he will be given promotion from the date of obtaining the training. It is clear that petitioner got the first promotion with effect from 1.2.1978 and prior to 1.9.1983. Therefore, he was entitled to Time Bound Promotion without passing such examination. On this ground, the order of the respondent withdrawing the Time Bound Promotion before 28.1.2006 is absolutely illegal.

(3.) Learned counsel for the State vehemently submitted that the facts are not in dispute that petitioner was initially appointed on the post of Treasury Guard and he was promoted to the post of Storekeeper vide order dated 10.2.1978. It is also not in dispute that the petitioner did not pass the requisite examination within stipulated time which was one of the conditions given in his promotion order itself, a copy of which is placed on record as Annexure-F of the counter affidavit filed by the respondent-State in this L.P.A. In the promotion, it was provided that petitioner would have to pass the requisite examination and the promotion is a provisional one; therefore, the petitioner cannot take benefit of the Circular of the Government dated 27.5.1998.