Chandrashekhar, J. - (1.) The petitioner has approached this Court seeking a direction upon the respondents to grant promotion to him on the post of Assistant District Public Relation Officer.
(2.) Heard learned counsel appearing for the parties and perused the documents on record.
(3.) The brief facts of the case are that, the petitioner was appointed as Unit Clerk on 05.01.1981 on compassionate ground and presently he is working as Receptionist at Chaibasa. On 03.7.1987, a notification was issued indicating the criteria for promotion on the post of Assistant District Public Relation Officer. The petitioner fulfilled all the conditions, however he was not granted promotion. The petitioner made several representations including representations dated 10.07.1987, 31.08.1995 etc., however he was not granted promotion. Finally after the bifurcation of the State of erstwhile State of Bihar, the petitioner submitted representation on 18.07.2005 also. Since the representation of the petitioner was not decided and the petitioner was not granted promotion, he moved this Court in W.P.(S) No. 5800 of 2005 which was disposed of by order dated 01.09.2009 on the statement made by the respondent-State that the Rules would 2be framed and implemented by the State Government. However, as the Rules were not framed, the petitioner preferred Contempt Case (Civil) No. 232 of 2010 which was disposed of vide order dated 25.01.2012 as by that time, the rules were framed and issued vide notification dated 14.11.2011, however the provisions of which have also not implemented by the respondent-State and therefore, the petitioner has approached this Court.;