RAJENDRA MENON,J. - (1.) This writ-appeal has been filed by the respondents-appellants herein under Clause 10 of Letters Patent of the Patna High Court against the judgment of a learned Single Judge dated 3.2.2016 passed in CWJC No. 3687 of 2013.
(2.) The factual matrix of the case lies in a narrow compass. The writ petitioner-respondent herein filed CWJC No. 3687 of 2013 for a direction to the respondents-appellants herein to grant promotion to the post of Accounts Officer under the Scheduled Caste category in view of the fact that the writ petitioner was stagnating on the post of Accountant since 1983.
(3.) The writ petitioner-respondent has pleaded in the writ petition that he was posted as Accounts Officer since 2002 and he has continuously performed the duty and responsibility of the Accounts Officer. He had stated that he was going to superannuate on 31st of January, 2014, he is stagnating on the post of Accountant for nearly two decades. Thus, the writ petitioner's claim was for grant of promotion on account of continuous officiation on the post of Accounts Officer from 2002.;