BINOD SHANKAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has prayed for a direction from this court to consider the case of promotion of the petitioner in Senior Selection Grade as well as Joint Secretary, Additional Secretary and Special Secretary, on the ground that his juniors have already been promoted, without considering his case.

(2.) The petitioner was appointed by the State of Bihar in the year, 1981 as Deputy Collector. After bifurcation of the State of Bihar, he was allotted the Jharkhand Cadre.

(3.) A First Information Report was lodged against this petitioner, which was registered as Bashisth Nagar P.S. Case No. 40 of 1996 for allegedly committing an offence under Sections 409, 161, 420, 467, 468 and 120B of the I.P.C. read with section 7/13 of the Prevention of Corruption Act.