SHRI RAM BACHAN SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BOTH these connected matters were heard together and are being disposed of by this common order.

(2.) REGARDING W.P.(S) No. 622 of 2003, Mr. Pandey, learned Counsel, appearing for the petitioner, submitted that petitioner was appointed on probation by letter dated 18.7.1969 against which he joined on 21.8.1969 which was confirmed w.e.f. 21.8.1970 by Notification dated 11.3.1977. In view of Paragraph 5(Kha) of the Circular contained in Memo No. 379 dated 16.2.1990. petitioner was to be given promotion w.e.f. 1.2.1985 but it is not known why he was given promotion w.e.f. 1.3.1989 vide Memo No. 2270 dated 25.8.1994, even though he completed more than ten years of his service on 1.2.1985 and other persons similarly situated were given promotion w.e.f. 1.2.1985. Mr. Pandey referred to the letter contained in Memo No. 1554, Ranchi dated 18.11.2002 issued by the Deputy Secretary, Science and Technology Department, Government of Jharkhand, Ranchi to the Science and Technology Department, Government of Bihar, Patna and submitted that on petitioners representation, the aforesaid position was accepted and the petitioners records were called for further action, which appears to have been sent from Patna, vide letter No. 1664 dated 3.11.2003 (Annexure 8), but petitioner has not received any order. 2007 (4) JCR 243 (Jhr). Dr. Basant Kumar Singh.

(3.) IN the circumstances, the said Memo No. 922 dated 17.7.2003 is set aside and the petitioner is given liberty to file a fresh and composite representation about both of his claims of Time Bound Promotions, before the Secretary, Department of Science and Technology, Government of Jharkhand, Ranchi (respondent No. 1). If petitioners claims are found tenable, he will pass orders with consequential benefits in accordance with law. If any claim of the petitioner is not found tenable, the reasons thereof should be communicated to him. This exercise should be completed within six weeks from the date of receipt of such representation.