SHAIL PRAVA KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The instant writ application has been filed with a prayer for a direction upon the respondents to consider the case of the petitioner for promotion to the post of Additional Collector and further to the rank of Joint Secretary (Super Time-I Scale) in view of the facts that the juniors to the petitioner have already been granted the said promotion.

(3.) Bereft of unnecessary details, the short facts of the case is that the petitioner was appointed on 15.05.1996, by clearing the 38th Combined Civil Services Examination conducted by the Bihar Public Service Commission and the name of the petitioner was notified vide Notification dated 25th May, 1996 to hold the post of Dy. Collector. After working to the satisfaction of the respondents on the said post, the petitioner was promoted to the post of Sub Divisional Officer vide Notification dated 19.07.2007. It is specific case of the petitioner that thereafter she became eligible for promotion to the post of Additional Collector, but she was not granted promotion rather her case was kept under sealed cover for the reason that there were two criminal cases pending against her, one being T.R. No. 09/2016 and another being T.R. No. 11/2016. As the juniors were considered and granted promotion to the post of Additional Collector and Joint Secretary in super time scale and further the petitioner was acquitted in both the criminal cases, the cause of action has arisen and as such, the petitioner has been constrained to knock the door of this Court for redressal of her grievances.