AMAL KANT SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present Writ application has been preferred by the petitioner praying therein for quashing of the order as contained in memo no 715 dtd. 1/2/2019 and 1123 dtd. 20/2/2019 (Annexure-4 and 5), which has been issued pursuant to resolution of screening committee in its meeting held on 7/1/2019 by which 1st, 2nd A.C.P. and 3rd MACP granted to the petitioner vide office order no. 3320 dtd. 1/8/2018 has been modified and cancelled.

(3.) The brief fact of the case as per the pleadings is that the petitioner got appointed as field assistant on work charge basis on 29/12/1966. Thereafter, he rendered his services against the vacant sanction post of field assistant without any complaint. He was granted promotion to the post of Research Assistant vide order issued on 31/1/1981. In the year 1985 the past services of the petitioner on the post of Field Assistant were regularized with effect from 1/4/1977. The petitioner did not get any promotion thereafter. He superannuated on 31/3/2010.