REGENT COMPUTRONICS PVT. LTD.

ASHOK KUMAR SINGH Appellant

V/S

STATE OF JHARKHAND Respondents

Referred Judgements :-

JUDGEMENT

(1.) The issues involved in all the writ petitions are same, similar and identical and as such they have been tagged and heard together on various dates and are being disposed of by this common order.

(2.) The writ petitioners in all these writ petitions are mainly aggrieved by the Memo No. 6752, dtd. 24/12/2020, issued by the Principal Secretary, Department of Personnel, Administrative Reforms and Rajbhasha, Government of Jharkhand, whereby it has been informed to the Principal Secretaries/ Secretaries and Heads of all the Departments about the blanket decision taken by the State Government for not granting any promotion to the employees of the State Government till further decision taken by the State Government in this regard. Further prayer of the petitioners is for a direction upon the respondents to grant them promotion.

(3.) In first set of cases i.e. W.P. (S) No. 3843 of 2021 and W.P. (S) No. 3405 of 2021, petitioners, who are the appointee in the State Services after they have been declared successful by the Jharkhand Public Service Commission in the 3rd Combined Civil Services Examination, 2010, have prayed for a direction upon the respondents to notify their promotion to the post of Sub-Divisional Officer and equivalent posts in view of recommendations made by the Departmental Promotion Committee vide its meeting dtd. 24/12/2020 wherein petitioners have been found to be eligible and fit for promotion. Further prayer has been made for a direction upon the respondents to pay all consequential benefits which would have accrued if petitioners were timely promoted to the post of SubDivisional Officer or equivalent posts.

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ASHOK KUMAR SINGH Vs. STATE OF JHARKHAND

Referred Judgements :-

JUDGEMENT

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