JUDGEMENT
S.J.MUKHOPADHAYA, J. -
(1.) HEARD .
(2.) THERE is nothing on the record to suggest that Ayurvdic Chikitsa Padhadhikari (Vaidya) can be posted against the post of District Welfare Officer. Inspite of the same, the respondent State of Jharkhand by the impugned notification No. 985, dated 29th June, 2001, made respondent No. 6 Dr. Drub Deo Ram, Ayurvdic Chikitsa Padadhikari, as Incharge District Welfare Officer, Godda.
According to the petitioner, 50% of the posts of District Welfare Officer were used to be filled up from amongst the Sub -Divisional Welfare Officers and the rests of the posts from amongst the members of the State Administrative Services.
(3.) ACCORDING to the counsel for the respondents, including respondent No. 6, there is no cadre of District Welfare Officer constituted. It is also submitted that the post of Sub -Divisional Welfare Officer having not been brought in the cadre, the petitioner can not be promoted as District Welfare Officer Godda.;
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