HARENDRA TIWARI Vs. STATE OF BIHAR
LAWS(JHAR)-2001-3-44
HIGH COURT OF JHARKHAND
Decided on March 28,2001

Harendra Tiwari Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS case relates to first time bound promotion.
(2.) THE grievance of the petitioner is that though he completed ten years of service as on 26th June, 1991 and was entitled for first time bound promotion from the said date having not granted any promotion to higher grade, the respondents considered his case and promoted him from later date vide an order dated 18.8.1998, from prospective date. It is specifically pleaded that no departmental proceeding or a criminal case, was pending against the petitioner, nor any order of punishment stands in the way of promotion w.e.f. 26th June. 1991.
(3.) IT is not in dispute that the petitioner entered in the service as a Sub - Inspector Trainee on 26th June. 1981 and completed ten years in June, 1991. He passed the requisite PTC Training in the year 1982.;


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