AJIT KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to consider the case of the petitioner for promotion on the post of Inspector of Police with retrospective date i.e. from the date when the batch-mates of the petitioner has been promoted with all consequential benefits.

(2.) Heard Mr. Shresth Gautam, learned counsel for the petitioner and Mr. Atanu Banerjee, learned G.A for the respondents.

(3.) Learned counsel for the petitioner submitted that the petitioner was all along eligible to be considered for promotion to the post of Inspector of Police but only because of the reason that service book of the petitioner went missing by the Department, he was not promoted whereas his batch-mates and even juniors to the petitioner have been granted promotion. It has further been submitted that it is the Department, who is custodian of the Service Book of the employee and the employee has no access over it. Hence, the petitioner cannot be deprived of his promotion as well as other consequential benefits due to latches on the part of the respondents-authorities.