DINESHWAR RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In the present writ petition, the petitioner has sought for a direction upon the respondents to consider his case for promotion to the post of Office Superintendent, Gumla Collectorate claiming that he belongs to the Scheduled Caste and has been working since 1989 in super Time Selection Grade and is therefore, eligible since 1992 to be promoted as such. He has challenged the office order bearing no. 448 dated 10.05.2001 by which the respondent no. 5, Kishori Ohdar, has been promoted as Office Superintendent w.e.f. 01.02.1999 on the basis of recommendation made vide Mis. Case No. 15/2000-2001 by the respondent no. 2, Additional Collector, Gumla.

(3.) The claim of the petitioner is based upon assertion that he was given Junior Selection Grade w.e.f. 01.04.1981, Senior Selection Grade w.e.f. 01.04.1986 and Super Time Selection Grade w.e.f. 01.03.1989 while the respondent no. 5, Kishori Ohdar, was given Junior Selection Grade w.e.f. 01.04.1984, Senior Selection Grade w.e.f. 01.04.1989 and he has not been promoted in Super Time Selection Grade.