BAL KRISHNA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PETITIONER No. 1, Bal Krishna Singh, seeks permission to abandon his prayer in the writ petition, as he has already gone to Bihar on mutual cadre allocation and joined as Executive Engineer.

(2.) PRAYER is allowed. Petitioner No. 1 is permitted to do so.

(3.) IT has been stated that the petitioners have been allocated Jharkhand Cadre after bifurcation of the State and from Bihar, they have been sent after promotion from the post of Assistant Engineer to the post of Executive Engineer in pay scale of Rs. 10,000 -15,000/ -. It has been stated that the said promotion was given to the petitioners by Notification No. 12231(s) dated 1st November, 2006 before relieving them from Bihar Cadre. The petitioners claimed that In view of their promotion as Executive Engineer, they are entitled to the said post. After allocation of the Jharkhand Cadre, the petitioners joined, but they were not given posting as Executive Engineer. Thereafter, they filed representation for their posting as Executive Engineer, but the same was not heeded upon. Hence, the petitioners filed this writ petition.