PALINDRA MEHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the parties. The petitioner is posted as Deputy Registrar, Cooperative Society of the State of Jharkhand. His grievance is that by issue of Annexure -10 dated 13th July 2002, several other persons, who are junior to the petitioner, have been given senior selection grade but for no thyme and reason the petitioner has not been provided with such benefit of senior selection grade in spite of the fact that he is otherwise eligible for the said senior selection grade.

(2.) A counter affidavit has been filed on behalf of the State of Bihar in which it is stated that since vigilance clearance has not been received with regard to the petitioner, the matter for promotion of the petitioner to the senior selection grade could not proceed. In spite of several adjournments the State of Jharkhand has not come forward with any counter affidavit.