ARJUN HEMBRAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the parties and with their cpnsent this writ application is being disposed of at this stage itself.

(2.) THE petitioner, who is a member of the scheduled tribe, was working as a peon Grade -IV employee, posted in the office of the Sub -Divisional Officer, Godda, moved this Court earlier in C. W.J.C. No. 4276 of 2000 praying therein for direction to the respondents to consider his case for promotion/appointment from Class IV post to Class -III post with effect from 1992 i.e. the date on which the persons junior to him, were granted promotion to Class -III post. The said writ petition was disposed of by crder dated 20.12.2000 directing the petitioner to file a detail representation before the Deputy Commissioner, Godda, and his representation was directed to be disposed of by a reasoned order within a period of one month from the date of filing of such representation.

(3.) THEREAFTER the petitioner moved this Court in the present writ application praying for direction to the respondents to consider his case for promotion with effect from 1992 mainly on the ground that though he is fulfilling all the requisite qualification and experience, but ignoring his claim, the person junior to him has been promoted/appointed to Class -III post from Class -IV post, but the case of the petitioner has not been considered. In the writ petition the petitioner cited the case of one Lalit Thakur who is said to be junior to the petitioner, has been promoted/appointed to Class -III post by issue of an order dated 17.3.1992 as contained in Annexure -4 to the writ petition.