S.J.MUKHOPADHAYA, J. - (1.) THE petitioner, Sri Sushil Ignatius Minx and 4th respondent. Bipin Bihari Singh both are members of State Mining Service and holding substantive post of District Mining Officer. The petitioner was given current charge of the post of Deputy Director of Mines in the year 1997 and the 4th respondent was given charge of the post of Deputy Director of Mines in the year 1999.
(2.) IT appears that thereafter the respondent -State did not choose to fill up the post of Deputy Director of Mines on regular basis but issued a notification No. 2759 (M), dated 31,7.2000 whereby the 4th respondent was given charge of the post of Additional Director of Mines, Ranchi in addition to the charge of the post of Deputy Director of Mines. The case of petitioner is that he is senior to 4th respondent. However, it is disputed by the counsel for the respondent No. 4 and the State.
(3.) THE other ground as advanced on behalf of the petitioner is that the respondents are continuing with ad hoc arrangement for years together without taking steps to fill up the post on regular basis.;