BIJAY KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) WRIT petitioner -appellant, aggrieved by the order dated 11.1.2005 passed by a learned Single Judge in C.W.J.C. No.5583 of 1999, has preferred this appeal under Clause 10 of the Letters Platent.

(2.) SHORT facts giving rise to the present appeal are that the writ petitioner -appellant (hereinafter referred to as the writ petitioner) was appointed to the Bihar Administrative Service and joined as Deputy Collector on 17.11.1985. By order dated 10.1.1991 he was granted Junior Selection Grade with effect from 17.11.1987 on ad hoc basis. His case for grant of Junior Selection Grade on regular basis was taken alongwith the Officers of his batch in the year 1994 and it was deferred on the ground of nonavailability of the annual confidential reports. Similarly when the matter was taken up in the year 1995 it was again deferred on the purported ground that allegation against him is pending consideration. It is writ petitioner 'sassertion that no allegation against him was being enquired, in fact it was in relation to another Bijay Kumar and on a misconception his promotion was deferred. Thereafter his matter for grant of Junior Selection Grade was considered in the year 1999 and on the ground of pendency of a departmental proceeding same has been deferred.

(3.) BY reason of the impugned order, writ petitioner 'sprayer has been rejected and aggrieved by the same he has preferred this appeal.