S.J.MUKHOPADHAYA, J. - (1.) THE writ petition has been preferred by petitioner for direction on the Chief (Education) Manager, Bokaro Steel Plant, Bokaro to grant him promotion to Grade -8 post with upgrade designation on the basis of degree of Siksha Visharad as per Memo No. CBSC/Att. 1 m/ 3325/88/3006, dated 25th May, 1988.
(2.) FURTHER prayer has been made to set aside the order dated 10th January, 2000 (Annexure -13) whereby his representation has been rejected with further prayer to quash the Memo No. 3627 dated 19th June, 2002 (Annexure -15) whereby and whereunder the petitioner has been transferred from the post of Master of the post of Planning Assistant in the SMS 2 Department under General Manager (Steel). The case of petitioner is that he was appointed as Junior Trainee vide Memo No. 336 dated 21st February. 1983 and on completion of training successfully, he was posted in the maintenance yard vide Office Order No. 1660 dated 18th April, 1984. The Manager, Personnel Recruitment of the Company vide Memo No. 17/88 dated 9th June, 1988 asked for option from the employees, who were interested to work under Education Department and to apply for the Post Junior Teacher. The petitioner being interested, applied and his option having accepted, was appointed to the post of Junior Teacher Grade -1 wide order dated 18th November, 1988. In respect to petitioner and some other, it was mentioned that there will be no change in their basic pay and date of increment. Subsequently, the petitioner was appointed as Assistant Master (Arts) vide Order No. 286 dated 29th June, 1991 in L -6 Grade.
(3.) FURTHER case of petitioner is that he along with others prayed for promotion to the post of Assistant Teacher from the date of initial appointment in the Education Department vide Annexure -9. Thereafter, the petitioner on advise, moved before this Court in CWJC 2889 of 1997 (R) for proper designation from the date of initial appointment in the Education Department. This Court directed the authorities to decide the representation wherein after the respondents rejected the representation vide order dated 10th January, 2000.;