NISTAR MINZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The State of Jharkhand is aggrieved of the order dtd. 5/2/2018 passed in W.P.(S) No.1143 of 2009. By the said order, the learned writ Court issued a direction to the respondents to give due consideration to the aspect of "Kalawadhi", if a representation is made by the writ petitioner.

(2.) By the order dtd. 5/2/2018, the learned writ Court issued the following direction:

(3.) The appellant (hereinafter referred to as the writ petitioner) was appointed in the year 1975 on the post of Agriculture Inspector. By an order dtd. 12/10/1993, he was given the basic grade of Bihar Agriculture Subordinate Service on the recommendation of Bihar Public Service Commission with effect from 27/10/1986. He pleaded before the writ Court that his name was recommended for promotion to a Class-I post with effect from 27/10/1991 in the meeting of the Departmental Promotion Committee held on 24th/26/4/1995, however, on account of some dispute as regards reservation policy the same could not be given effect to. Finally he was promoted to a Class-I post with effect from 27/10/1996 in Junior Selection Grade. He was allocated Jharkhand Cadre on 9/5/2006 and though in the seniority list published vide notification dated 03 rd July 2007 his named figured at serial no. 2 he was not granted regular promotion on the higher posts. He came before the writ Court in W.P.(S) No.2508 of 2007 claiming regular promotion in the pay scale of Rs.10,000.0015,200/- with effect from 27/10/1991, scale of Joint Director in the pay scale of Rs.12,000.0016,500/- with effect from 27/10/1996 and the pay scale of Rs.14,300.0018,300/- with effect from 27/10/2001.