PASUPATI CHAUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PETITIONER was denied promotion to the post of Sub Inspector of Police. He filed a writ petition', being C.W.J.C. No. 2112 of 1999, claiming promotion from the date his juniors were promoted. This petition was disposed of vide order dated 29th September, 1999 with a direction to the respondents to consider the claim of the petitioner for promotion from the date his juniors were promoted on the basis of recommendation of the Departmental Promotion Committee held in the year 1994. Consequent upon the aforesaid order, petitioner has been granted promotion vide order dated 14th June, 2001 with effect from 15th September, 1994. However, he has been allowed monetary benefits with effect from the date of joining the post. Petitioner, thereafter, joined the post on 27th June, 2002.

(2.) PETITIONER has again come to this Court seeking a direction for payment of arrears of salary with effect from the date of his promotion i.e. 15th September, 1994 on the ground that persons, junior to him. were granted monetary benefits with effect from the said date. Thus, he is entitled to arrears of salary.

(3.) PETITIONER was denied promotion and his juniors were promoted. This Court vide order dated 29th September, 1999 directed the consideration of the petitioner for promotion with effect from the date his juniors were so promoted. Respondents have now promoted the petitioner with effect from the date persons junior to him. were promoted. This clearly indicates acknowledgment of the right of the petitioner, who was earlier denied promotion for no valid reasons.