GOURI SHANKAR SATPATHY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD .

(2.) THE appellant joined on 20.12.1957 in the Agriculture Department on the post of Junior Horticultural Inspector and superannuated from service on 30.11.1994 while he was working as Assistant Vegetable Extension Officer. Appellant 'srepresentation that he ought to have been been given promotion in Class II cadre with effect from 1985 and not from 1990 was rejected by the Agriculture Production Commission on 27.11.2000 on the ground that as per roster for the 21 posts available for promotion, name of appellant was being placed at serial no. 29 and 21 Officers of the general category, of which the appellant also belonged to, being senior to him, were granted promotion with effect from the year 1985. The appellant, therefore, was not entitled to be promoted with retrospective effect from 1985 along with them. Learned Single Judge while considering the writ petition filed by appellant found that his representation did not contain details of his claim and those of similarly situated persons and juniors to him, who were promoted with retrospective effect from the year 1985. The earlier order passed by this Court on 23.3.1998 in C.W.J.C. No. 798 of 1997 (R) was also not brought to the notice of the authority concerned. Hence, learned Single Judge directed him to file a representation before the Agriculture Production Commissioner respondent no. 4 giving full details of his claim as well as the orders passed by this Court with relevant documents in support of his case and further directed the Agriculture Production Commissioner to consider the same and pass a reasoned order and communicate the same to the appellant within a time limit. We find no reason to interfere with the impugned order. This Appeal is dismissed.