CHITRANJAN PRASAD VERMA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent State.

(2.) The petitioner is aggrieved by that portion of the Order No. 63 dated 3.3.2003 issued by respondent No.2, the Secretary to the Government of Jharkhand, in its Department of Health and Family Welfare, as contained in Annexure-5 to the writ application, whereby the petitioner has been promoted to the post of Block Extension Educator with effect from the date of the order, i.e., 3.3.2003. The petitioner claims the said benefit with effect from 29.9.1994, when the earlier promotion of the petitioner to the said post was cancelled by the State Government.

(3.) The petitioner was initially appointed on 30.12.1981 in the unified State of Bihar, as Vaccinator and thereafter, he was taken into the cadre of Male Family Planning Health Worker in the Superior Field Worker post. The petitioner was again promoted to the rank of Computer (Sanganak) on 28.6.1983 on the recommendation of the Establishment Committee. Ultimately by order dated 19.1.1991, the petitioner was promoted to the post of Block Extension Educator, as contained in Annexure-1 to the writ application.