PURAN ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The main grievance of the petitioners is for consideration of their case for promotion from the post of Jansewaks (VLW) to the post of Block Agriculture Officer (BAO) in the scale of 5000-8000/- from the date of eligibility and thereafter, grant of subsequent promotion to the prescribed post with all consequential benefits as per the Notification dated 05.11.2012.

(3.) The case of the petitioners lies in a narrow compass. The petitioners were appointed as per Recruitment Rules, 1987 where two years training was one of the essential condition and all the petitioners have successfully completed their two years training period and were keeping requisite qualification of Diploma in Agriculture. It is specific case of the petitioners that as per the Rules framed by the respondents, the Jansewaks were to be considered for promotion to the post of Block Agriculture Officer on the basis of seniority and qualification. A gradation list to that effect was also prepared and a copy of that was sent to the all the Deputy Commissioners for inviting objections from Jansewaks and upon objections, a fresh gradation list was to be prepared based on which promotion will be granted. As the petitioners were fulfilling all the requisite qualification as per the Rules for promotion to the Block Agriculture Officer, their cases ought to have been considered for promotion from the date of obtaining eligibility, but the same was not considered and as such, present writ petition has been preferred.