SHAMBHU PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) Petitioner, in this writ application, has prayed for a direction upon the Respondents to consider his case for grant of promotion with effect from 10.03.1997 on the post of Assistant Engineer, with all consequential monetary benefits maintaining his seniority in the light of gradation list/seniority list, prepared by the department itself in the year 2003 and in compliance with the Resolution dated-16.03.1982 and 28.03.1982, issued by the Works Department, Bihar, Patna, as well as the Resolution dated-15.06.2002, issued in compliance with the order of the Supreme Court, dated-10.10.1995, by the Department of Personnel and Administrative Reforms, Bihar, Patna.

(3.) The petitioner was appointed, 2009 as a Junior Engineer in the year 1987, after his selection through the Public Service Commission and was posted in the Gumla District at Bano Block.