Narendra Nath Tiwari, J. - (1.) IN this writ petition, the Petitioner has prayed for a direction on the Respondents to consider his case for promotion to the post of Chief of Works in view of his longstanding continuous work experience on the said post.
(2.) IT has been stated that the Petitioner has been working as Chief of Works (Mechanical) since 22nd November, 2001. The said post is sanctioned and vacant. Since the Petitioner has been working since long, he is entitled to be promoted to the said post. The Petitioner made request before the Department and also filed representation, requesting the concerned authority to give promotion to the said post, but till date No. order has been passed. Learned J.C. to G.A. appearing on behalf of the Respondents opposed the Petitioner's prayer and submitted that doing work for some period relating to a higher post does not give any right to the Petitioner to be promoted to the said post. The Petitioner has No. right to claim promotion, as prayed for by him. However, since the Petitioner has claimed that his representation is pending, the concerned authority shall pass speaking order on the Petitioner's claim.
(3.) IN view of the said submissions, this writ petition is disposed of, directing the Chief Engineer, Water Resources Department, Government of Jharkhand Respondent No. 2 to dispose of the Petitioner's claim by speaking order within a period of six weeks from the date of receipt/production of a copy of this order.;