RISHI NANDAN Vs. SHRAWAN KUMAR

JUDGEMENT

(1.) Both these appeals arise out of the same order, as such, with the consent of the learned counsel for the parties, are being heard together and are disposed of by this common order.

(2.) Both these intra-court appeals, preferred under Clause 10 of the Letters Patent, are directed against the order/judgment dtd. 21/12/2021 passed by learned Single Judge of this Court in writ petitions being W.P.(S) No. 4187 of 2018 and W.P.(S) No.681 of 2019 whereby and whereunder the learned Single Judge has refused to interfere with the decision as taken in the Notification bearing No. 1622 dtd. 1/8/2018 issued vide Memo No.1623 dtd. 1/8/2018 whereby the Respondent No.6 has been granted promotion to the post of Chief Engineer as also refused to pass positive direction for consideration of the case of the writ petitioners for promotion to the post of Chief Engineer or any equivalent post and further declined to direct the respondents to treat and/or reckon the date of promotion to the post of Electrical Superintending Engineer with effect from 31/3/2015, i.e., the date on which the persons junior to the petitioners including Respondent Nos. 6 to 16, have been promoted to the post of Electrical Superintending Engineer. The learned Single Judge has also refused to interfere with the decision of the authority as contained in Letter No. 198 dtd. 26/2/2009 by which a decision was taken for publishing final gradation list determining inter-se seniority of Assistant Electrical Engineers belonging to General Cadre appointed by the erstwhile Bihar State Electricity Board, Patna including Assistant Electrical Engineers for General Cadre so far as it relates to the petitioners.

(3.) PRAYERS MADE IN W.P.(S) NO. 4187 OF 2018 (L.P.A. NO.24 OF 2022) The writ petition W.P.(S) No. 4187 of 2018 has been filed for following reliefs :-