GULAB PETER SUREIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing the office order as contained in memo no.850 dtd. 26/12/2019 (Annexure-5 to the writ petition) issued by the respondent no.4, whereby the promotion granted to the petitioner on the post of "Tracer" in the year 1994 has arbitrarily been cancelled after lapse of about eight years of his retirement and it has further been ordered that his pay scale should be modified as per his original post of Chainman as well as steps be taken for modification in his pension.

(2.) At the outset, learned counsel for the petitioner submits that similar orders dtd. 26/12/2019 issued by the respondent no.4 have already been set aside by a Bench of this Court in W.P.(S) No.298 of 2020 (Arun Kumar Vs. The State of Jharkhand and Ors.) and W.P.(S) no.770 of 2020 (Umesh Kumar Thakur Vs. The State of Jharkhand and Ors.). Learned counsel for the petitioner also produces copies of the orders dtd. 17/10/2020 passed in the aforesaid writ petitions.

(3.) On perusal of the order dtd. 17/10/2020 passed in W.P.(S) 298 of 2020, it appears that the petitioner of the said case had challenged the office order dtd. 26/12/2019, whereby the promotion granted to him to the post of junior accounts clerk in the pay scale of Rs.3050.004590/- was cancelled. The operative part of the said order reads as under:-