VIJAY KUMAR TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with a prayer for direction to the respondents to consider his case for promotion from Class-IV post to Class- III post, taking into consideration the letter dtd. 20/5/2011, issued under the signature of Secretary, Drinking Water and Sanitation Department.

(3.) As per the factual matrix, the petitioner was appointed as Chowkidar against the vacant and sanctioned post of Class-IV w.e.f. 5/3/1993 vide office order No. 30, dtd. 20/3/1993, issued under the signature of Executive Engineer, Public Health Division, Ranchi West, Ranchi. At the time of appointment, the educational qualification of the petitioner was non- matric. In the year 1996, the petitioner passed the matriculation examination in 2nddivision after seeking permission from the respondent- Department, which is evident from the certificate dtd. 21/8/1997. The service of the petitioner was confirmed w.e.f. 5/3/1996 and the petitioner was also extended the benefits of higher pay-scale under 1st ACP w.e.f. 5/3/2005. It is the specific case of the petitioner that after his appointment, he has rendered more than 20 years of service and he is senior most Class-IV employee in the circle and also matriculate, but inspite of the same, he has not been considered for promotion though the vacancies are available. Hence, he has been constrained to knock the door of this Court for redressal of his grievances.