LAWS(JHAR)-2018-11-148

PRAN MOHAN MURMU Vs. STATE OF JHARKHAND

Decided On November 29, 2018
Pran Mohan Murmu Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This writ petition has been filed by ten writ petitioners invoking the jurisdiction of 226 of the Constitution of India praying therein to quash the order as contained in memo no.4029 dtd. 16/12/2014 whereby and whereunder the petitioners have been denied with the promotion to the post of Block Agriculture Officer since they have not completed the required training of two years, as per the provision of Rule known as Jan Sewak (Recruitment Service Condition) Rules, 1987. The petitioners have sought for this direction on the basis of the judgment pronounced by a Division Bench of this Court in W.P.(S) No.7045 of 2012.

(2.) The case of the petitioners is that they are entitled to be promoted in the higher grade as Block Agriculture Officer in view of the judgment pronounced by a Division Bench of this Court in W.P.(S) No.7045 of 2012 (Annexure-11 to this writ petition).

(3.) It is contended by learned counsel Ms. Shatakshi, appearing for the petitioners that admittedly the petitioners have not completed two years training as required under the provision of Rule 1987, but they are supposed to be given relaxation on the basis of the finding given by this Court in W.P.(S) No.7045 of 2012 but the authority while rejecting the claim of the petitioners has not not taken care of properly the aforesaid judgment, hence, the said order is not sustainable in the eye of law and as such the same may be quashed.