RAJESHWAR PRASAD Vs. STATE OF JHARKHAND, THE SECRETARY, DRINKING WATER AND SANITATION DEPARTMENT, GOVT. OF JHARKHAND, THE SECRETARY, DEPARTMENT OF FINANCE, GOVT. OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) With the consent of the learned counsel for the parties, this writ petition is being disposed of at the stage of admission itself.

(3.) The petitioner, by way of filing this writ petition under Article 226 of the Constitution of India, has prayed for issuance of writ of mandamus commanding upon the respondents to promote the petitioner on the post of Superintending Engineer on regular basis and pay the pay scale thereof w.e.f. 6.10.98 i.e. the date when the petitioner was posted and joined as Incharge Superintending Engineer, Public Health Engineering Department (Now known as Drinking Water and Sanitation Department) in view of notification dated 26.9.1998 and also for all consequential benefits treating the petitioner in the pay scale of Superintending Engineer w.e.f. 6.10.98, which in fact, has been given to the petitioner only w.e.f. January 2003 even when the petitioner has been given regular promotion w.e.f. 1.7.1999 by virtue of notification on 1/P-2101/2000-22 as contained in Memo No. 24 dated 4.1.2003.