- (1.) Heard counsel for the parties and with their consent, this application is disposed of at the stage of admission.
(2.) Petitioner in this writ application has prayed for a direction upon the respondents to promote him to the post of Assistant Traffic Inspector in the light of the Office Order No. 48 dated 09.01.1998 (Annexure-2) issued under the signature of the Operation Chief (Respondent No. 3) whereby several other employees, junior to the petitioner in the gradation list, have been promoted, while the petitioner has been ignored. A further prayer has also been made for directing the respondents to grant him second time bound promotion from the year 1994, i.e. the year from which he became eligible for such promotion.
(3.) Upon hearing the rival submissions, the facts which emerge are that the petitioner was appointed under the respondent Bihar State Road Transport Corporation on 01.02.1974 on the post of Junior Clerk. After having served for the requisite number of years, he had earned his first time bound promotion in the year 1984 and thereafter, his second time bound promotion was due in the year 1994. It further appears that by an Office Order dated 09.01.1998, promotions to the Junior Clerks to the post of Assistant Traffic Inspector was given but the petitioner's case was not considered. It is not denied by the respondents that in the gradation list the petitioner's name stands at Sl. No. 14.;