ELA TIGGA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner for the following reliefs: -

(3.) The brief facts of the case as per the pleadings are that the petitioner is a direct recruit Sub Inspector of 1984 Batch. In 1997, when similarly situated persons were being considered for promotion to the post of Inspector, the case of the petitioner was not considered owing to the missing service records. Aggrieved by this the petitioner pursued the matter before the concerned authorities and when no action was taken, the Petitioner filed W.P.(S) No. 1411 of 2009 ; however, it was later withdrawn. In the meantime, the Police Headquarters vide Memo No.2589 dtd. 18/9/2009 revised the seniority position and the petitioner was given notional promotion to the post of Inspector w.e.f. 21/4/1998. Further, the office of the Director General of Police, Jharkhand requested the Home Department, vide letter no. 424 dtd. 17/5/2010, to re-determine the seniority position of the petitioner to the post of Dy. S.P. w.e.f. 16/6/2008. Thereafter, a Seniority List was prepared for the cadre of Dy. S.P. where the petitioner's date of promotion is wrongly shown as 2/9/2009 instead of 16/6/2008 because of the fact that she lost her two years seniority during consideration for promotion to the post of Inspector. On 1/1/2016, a Final Seniority List for the officers of the State Police Service was published and the petitioner's position was still not corrected against which the petitioner raised objection; however, no action has been taken. Hence, this writ application.