SHEO NARAYAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant Intra-Court Appeal is preferred for quashing the order dtd. 9/1/2018 passed by the Writ Court in W.P. (S) No. 2257 of 2016; whereby the prayer of the Petitioner for issuing a mandamus upon the Respondents for consideration of his case for promotion to the post of Shirestadar in the Office of District and Sessions Judge, Chaibasa has been dismissed and the reasoned order passed by the concerned Respondent was sustained. For brevity, relevant paragraph of the impugned order is extracted hereinbelow:

(3.) Briefly stated, the Petitioner was initially appointed as clerk in the Registry of the 1st Respondent and he joined the said post on 21/5/1974. The grievance of the Petitioner before the Writ Court was that he was the senior most assistant in the establishment of Civil Court at Chaibasa from where he superannuated on 31/1/2016; and the reasoned order is bad in law and on fact, inasmuch as, he was duly entitled for promotion to the post of Shirestadar.