SHYAM KISHORE PANDEY Vs. TATE OF JHARKHAND

JUDGEMENT

(1.) Seeking a direction upon the respondents to grant promotion on the post of Headmaster and as Drawing and Disbursing Officer, the petitioner has approached this Court.

(2.) Mr. Ajay Kumar Pathak, the learned counsel for the petitioner submits that the petitioner, who subsequently acquired training for which result was published in the year 1984, is entitled for pay-scale admissible to Inter-trained teachers however, on the ground of the petitioner's educational qualification at the time of his appointment he was granted the pay-scale of Matric-trained and the same has been continued to be given to him till date.

(3.) The learned counsel appearing for the respondent-State of . Jharkhand opposes the writ petition and submits that the writ petition suffers from laches and gross delay on the part of the petitioner. Moreover, the petitioner has not disclosed his legal right for promotion on the post of Headmaster on the basis of any rules/regulation.