- (1.) Heard the parties.
(2.) Learned counsel appearing for the petitioner submits that the petitioner was appointed as Clerk in the District Police Force, Palamau. The petitioner on being found guilty of certain charges was dismissed from service on 2.10.1981. The said order was challenged in C.W.J.C. No. 107 of 1985 (R), which was disposed of on 19.7.1989 directing the Authority to take a fresh decision in the matter relating to dismissal of the petitioner. Upon a fresh consideration, the petitioner was reinstated in service on 26.6.1992 but the proceeding got continued. However, the petitioner after rendering services to the satisfaction of the Authority got retired on 1.2.1997.
(3.) It was further submitted that the petitioner before his retirement had made representation before the Controlling Authority to grant him 1 st time bound promotion as also 2 nd time bound promotion. Upon it, the Deputy Inspector of General, Palamau Region, Palamau vide his letter dated 11.11.1993 asked the Superintendent of Police, Palamau to send the service book of the petitioner and also intimation about the status of the disciplinary proceeding. Before any decision was taken in this regard, the petitioner got retired and, therefore, the petitioner has moved to this Court for a direction to the Authority to grant him 1 st /2 nd time bound promotion, as he had beenreinstated in service from the date when he had been dismissed from service.;