SARJU LAL THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is claiming promotion from the post of Sergeant Major to Dy.S.P. The petitioner submits that his case was placed before the Departmental Promotion Committee, but no final decision on his promotion was taken on the ground of pendency of a departmental proceeding No. 94 of 2011. He submits that in the meantime several juniors have been promoted.

(2.) Counsel for th State refused to accept this statement and submits that none of the juniors have been promoted.

(3.) This submission made on behalf of the State has been controverted by the learned Sr. counsel appearing for the petitioner by referring to the seniority list.