- (1.) Heard Sri B.K. Singh, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Addl. Chief Standing Counsel for the State-respondents.
(2.) By means of this petition, the petitioner has assailed validity of the orders dated 22.2.2019 and 18.6.2019 whereby the petitioner, who was serving on the post of Chief Food Safety Officer as a stop gap arrangement, has been directed to serve on the post of Food Safety Officer, the substantive post on which the petitioner has been working, cancelling the order of his promotion, which was made as stop gap arrangement.
(3.) Submission of learned counsel for the petitioner is that vide promotion order dated 18.6.2019, ten persons have been promoted on the post of Chief Food Safety Officer and except Sri Pramod Kumar Rai, whose name finds place at serial no.1, remaining nine persons are junior to the petitioner.;