AKHORI VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the State.

(2.) THE petitioner was posted as warden at Nawada district jail within the Gaya Central jail. His case is that he became eligible for promotion to the post of Head Warden on completion of 15 years of service. In spite of this he is not being given promotion. At one time petitioner appeared in the test held for promotion and he was put under waiting list. Thereafter he did. not appear in the examination which was held in the year 2001 due to lack of proper information. The juniors who have appeared, they were promoted. Further it has been submitted by the petitioner that the Inspector General of Prisons vide circular no. 2 dated 5.5.1954 has issued direction that in case of promotion to the post of Head Warden instead of merit, seniority should be given preference, but this has also been ignored.

(3.) I do not find any merit in this application. This application is accordingly dismissed. Only way left for the petitioner is compete in the test for to be promoted as per the police manual on the basis of merit -cum -seniority.