PRADEEP KUMAR Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-5-36
HIGH COURT OF JHARKHAND
Decided on
May 19,2010
PRADEEP KUMAR
Appellant
VERSUS
STATE OF JHARKHAND,DIRECTOR-IN-CHIEF HEALTH SERVICES, JHARKHAND RANCHI,DEPUTY SECRETARY TO GOVT. HEALTH MEDICAL EDUCATION AND FAMILY DEPARTMENT, JHARKHAND RANCHI,CIVIL SURGEON-CUM-CHIEF MEDICAL OFFICER, DEOGHAR,SUPERINTENDENT, SADAR HOSPITAL, DEOGHAR
Respondents
JUDGEMENT
-
(1.) We have heard both sides.
(2.) The learned Single Judge in the impugned order has observed as follows:" Admittedly, the post of clerk is not a
promotional post of Insect Collector. Thereby,
there was no occasion for the Civil Surgeon to
promote the petitioner to the post of clerk."
(3.) Learned counsel for the appellant/petitioner has argued that the petitioner was not an Insect Collector but was a Surveillance Worker.;
(2.) The learned Single Judge in the impugned order has observed as follows:
(3.) Learned counsel for the appellant/petitioner has argued that the petitioner was not an Insect Collector but was a Surveillance Worker.;
Copyright © Regent Computronics Pvt.Ltd.