MURARI BHAGAT Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner herein has made three prayers; first relating to payment of legally admissible salary with effect from 02.08.2002 i.e. from the date he was posted as In-charge Superintending Engineer by Notification dated 16.02.2002 and 17.07.2002 (Annexures-4 & 5); the second prayer relates to the grant of legally admissible dues for the post of Chief Engineer, of which he was made In-charge with effect from 20.07.2007 pursuant to the Notification of 17.07.2007; the third prayer is in relation to consideration of his case for promotion to the post of Engineer-in-Chief-cum-Additional Secretary-cum-Special Secretary with effect from 01.02.2014 also coupled with a rider i.e. the date of vacancy arisen for the said post.

(3.) Petitioner admittedly was substantively promoted as Superintending Engineer by Notification No. 6612 dated 08.07.2014 (Annexure-10). Petitioner's service cadre belongs to Road Construction Department and these notifications of giving In-charge posting or regular promotion are issued by his parent department. Petitioner apparently is not aggrieved by substantive promotion to the post of Superintending Engineer by Notification dated 08.07.2014, but seeks consideration of his case for the next higher promotion to the post of Chief Engineer and Engineer-in-Chief, as per available vacancy.