JAI SHANKAR BHAGAT Vs. STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2002-10-67
HIGH COURT OF JHARKHAND
Decided on October 31,2002

Jai Shankar Bhagat Appellant
VERSUS
State Of Jharkhand And Ors. Respondents

JUDGEMENT

S.J. Mukhopadhaya, J. - (1.) The grievance of the petitioner is that though he is senior to respondent No. 4 but the respondent No. 4 has been given additional charge of the higher post of controller. Weights and Measures vide notification No. 32 dated 7th January, 2002.
(2.) According to the respondent No. 4 the question of seniority vis -a -vis him and the petitioner does not arise, both of them being in two different Branches (categories). It is stated that the petitioner is in the category -8 (Marketing) whereas respondent No. 4 is in the category -1 (Agronomy) of the State Agriculture Service. However, it is not disputed that the petitioner is getting the Super/time scale of Rs. 4100 -5300 whereas respondent No. 4 is in the scale of Rs. 3700 -5000.
(3.) Mr. B.S. Lall, learned AAG submitted that there is no post of Controller, Weights and Measures sanctioned in the State of Jharkhand. If that is the fact, then there was no occasion for the respondent -State to ask the respondent No. 4 to function as Controller, Weights and Measures in absence of such post.;


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