- (1.) LEARNED Counsel for the Petitioner submitted that Petitioner was assigned the service in the Jharkhand State as he was appointed in the erstwhile State of Bihar but due to Bihar Reorganisation Act, 2000, his services were transferred to the State of Jharkhand and he was initially appointed on the post of Munsif -Magistrate vide order dated 09.03.1984 and his juniors have been promoted to the post of Additional District Judge.
(2.) IT is also submitted by the learned Counsel for the Petitioner that three representations of the Petitioner are pending but those representations have yet not been decided. It is further submitted that the order of non -confirmation of the Petitioner on the post of Judicial Magistrate vide alleged decision of the Respondent was for the first time made known to the Petitioner by mentioning it in the counter affidavit filed by the Respondent and according to him, he has not been communicated any order of non -confirmation of his services on the post of Sub -Judge. The learned Counsel for the Respondent is directed to submit an affidavit as to whether the Petitioner's representations are pending or they have been decided and if the representations of the Petitioner have been decided, the result of that may be disclosed.
(3.) PUT up on 26th July, 2011.;