LOK NATH SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to consider the case of the petitioner and grant him promotin to the post of Block Welfare Officer w.e.f 10.12.1993 or from the date from which several other persons, even junior to him, have been granted promotion, with all consequential benefits.

(2.) The facts, in brief, is that petitioner was initially appointed on the post of Welfare Supervisor on 01.12.1964 and retired on 30.09.1998 while posted as Welfare Supervisor, Hazaribag.

(3.) Learned counsel for the petitioner submitted that vide memo dated 18.06.1975, seniority list of 573 Welfare Supervisors was published, wherein the name of the petitioner figured at serial no. 523. It has further been submitted that in the year 1986 vide notification dated 20.03.1986, 240 Welfare Supervisors were promoted to the post of Block Welfare Officer and thereafter vide memo dated 29.12.1993, other 42 Welfare Supervisors were promoted to the post of Block Welfare Officer and thereafter another promotion list was published vide memo dated 29.11.1988, whereby several other persons were promoted.