LAWS(JHAR)-2005-6-71

RAMESHWAR SINGH Vs. STATE OF BIHAR

Decided On June 20, 2005
RAMESHWAR SINGH Appellant
V/S
STATE OF BIHAR (NOW JHARKHAND) Respondents

JUDGEMENT

(1.) THIS writ application has been preferred by the petitioners for a direction on the respondents to consider their cases for grant of 1st and 2nd time bound promotion on and from the date they have completed 10th year and 25th year of their service. Further prayer has been made to direct the respondents to provide them the consequential benefits.

(2.) ACCORDING to the petitioners, they were initially appointed as Laboratory Assistant in Bihar Institute of Technology (hereinafter to be referred as 'BIT '), Sindri. The post of Lab. Assistant was later on designated as Demonstrator in the year, 1973. While the 1st petitioner, namely, Rameshwar Singh, was appointed as Lab. Assistant on 15th November, 1965, 2nd petitioner, namely, Anant Deo Mistry, was appointed on 11th October, 1976, 3rd petitioner, namely, Banaras Prasad Sinha, was appointed in the year, 1967 and 4th petitioner, namely, Shailesh Kumar Verma, was appointed in the year, 1966. All of them were designated as Demonstrator in the same scale of pay in the year, 1973. Further case of the petitioners is that the State Government by its resolution No. 10770, dated 31st December, 1981 decided to grant at least two promotions during the service career. It was further decided that in case a person is not given one promotion within ten years of this service, in absence of any vacancy, in such case he will be granted next higher scale on completion of 10th year of service, provided he is otherwise eligible and fit for promotion. Similarly, if an employee has not been allowed 2nd promotion during his service career, because of non -availability of post, though such employee is eligible and otherwise fit for promotion, then in that case, he will be granted 2nd time bound promotion in the 2nd next higher grade on completion of 25th year of service. The resolution aforesaid was given effect from 1st April, 1981.

(3.) THE grievance of the petitioners is that inspite of their repeated representations, made before the Secretary, Science & Technology Department, Government of Bihar, including the letter dated 28th January, 2000, neither any step has been taken nor any benefit has been provided to them.