TAPEN SEN, J. - (1.) HEARD Mr. Indrajit Sinha, learned counsel for the petitioner and Mr. S.B. Gadodia, Sr. Advocate assisted by Mr. Sumeet Gadodia.
(2.) THE petitioner in the instant case has prayed for issuance of an appropriate Order commanding the respondents to promote him on a post commensurate to his educational qualifications at par with his juniors who, according to the petitioner, have been promoted as has been stated at paragraph 4 of the supplementary affidavit filed on24.1.1997. The petitioner has stated that after having undergone training as a machinist from the Industrial Training Institute Supaul and having passed the Trade Test in the year 1968 and having also worked as Trade Apprentice with M/s. Hindusthan Malleables and Forging Ltd. betwixt period 14.1.1969 to 13.1.1971 and after also having been conferred the National Apprentice Certificate from the Government of India, Ministry of Labour and Rehabilitation, joined the Jharia Water Board as a Mazdoor in Grade IV on 31.5.1975.
(3.) FROM the facts of this case, it would be apparent that right from the beginning, the petitioner has been praying/requesting and rightly so, seeking the consideration of his employers so that he be conferred the privilege of moving upwards though the process of promotion. Each time, however, his pleas appears to have been turned down on the ground that there are no posts available with the employers.;