AMOD KUMAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of Mandamus commanding upon the respondents to consider and grant promotion to the petitioner to the post of Assistant Sub Inspector of Excise and/or to grant the benefit of second Assured Carrer Progression Scheme in terms of Resolution dated 14.8.2002 with all consequential seniority and monetary benefits and within a specified period.

(2.) THE counsel for the petitioner brings to my notice a judgment dated 10.9.2008 passed in W.P.(S) No. 4383 of 2007 by this Hon'ble High Court wherein a direction was issued to the respondents State to consider the case of the petitioners for their appointment by promotion to the post of A.S.Is. after granting relaxation in the upper age limit to the same extent as granted to the respondent nos. 6 to 22.

(3.) BE that as it may, considering the aforesaid facts and circumstances of the case and the judgment dated 10.9.08 passed in W.P.(S) No. 4383 of 2007 by this Hon'ble High Court vide which the matter was remitted to be considered, the present petition is also remitted to the respondent no. 2 and he is accordingly directed to consider the case of the petitioner for his appointment by promotion to the post of A.S.Is. after granting relaxation in the upper age limit within a period of three months, if he is otherwise eligible in accordance with law.