- (1.) This writ petition has been filed by the Petitioner for the following relief(s); (i) To quash/ set aside the Force Order No. 785/2003 communicated by Memo No. 3930 dated 27.12.2003 issued under the pen and signature of the Respondent No. 5; whereby and where under the 2nd Time Bound Promotion granted to the Petitioner by Force Order No. 764/2000 dated 16.10.2000 has been canceled so far it relates to the Petitioner inasmuch as the same has been passed/issued by the successor State of Bihar after bifurcation of the existing State of Bihar on 15.11.2000 with respect to the Petitioner who has been posted in the State of Jharkhand that too without affording an opportunity of hearing of any kind whatsoever to the Petitioner. (ii) To quash / set aside the Force Order No. 163/2004 as communicated by the Memo No. 830 dated 7.6.2004 issued under the pen and signature of Respondent No. 3 which has adopted /reproduced the aforestated Force Order No. 785 /2003 issued by the Respondent No. 5( State of Bihar). (iii) For any other appropriate relief or reliefs to which the Petitioner is found to be entitled to in the facts and circumstances of the case, as also to do conscionable justice to the Petitioner.
(2.) In a nutshell, the Petitioner was appointed as Hawaldar Clerk in the year 1965 and he was promoted to the Company Commander in the year 1980. In the year 1981, a scheme of time bound promotion came into effect and the Petitioner was found suitable for time bound promotion. Thereafter, the State has been bifurcated on 15.11.2000 and the Petitioner was allocated to the State of Jharkhand and he was again promoted to the post of Inspector in the year 2002. The State of Bihar cancelled the 2nd time bound promotion granted to the Petitioner in the year 2000 and the said order was also adopted by the State of Jharkhand vide order dated 7.6.2004.
(3.) Feeling aggrieved by the order of the State of Bihar as well as the State of Jharkhand, the Petitioner preferred this writ petition.;