HARI CHARAN RAJAK Vs. STATE OF JHARKHAND
LAWS(JHAR)-2005-12-11
HIGH COURT OF JHARKHAND
Decided on December 16,2005

Hari Charan Rajak Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition was preferred by the petitioner against the Notification No. 1420 (S) dated 18th May, 2005, whereby and whereunder, the petitioner has been posted to his substantive post of Executive Engineer.
(2.) THE grievance of the petitioner is that, though, juniors to him have been given charge of higher posts of Superintending Engineer, seniors like him, have been reverted to their substantive posts of Executive Engineer. Learned Counsel for the petitioner submitted that during the pendency of the writ petition, the State of Jharkhand has finalized the gradation list of Executive Engineers, published on 28th November, 2005 wherein name of the petitioner has been shown at appropriate stage. It was further submitted that the petitioner being a member of scheduled caste category, he is not only entitled for consideration of his case for promotion against the post of Superintending Engineer which is reserved for scheduled caste category but also against the unreserved posts commonly known as general category.
(3.) IN the present case, the gradation list has already been finalized by the State of Jharkhand, in which the petitioner, has been allotted appropriate place. In view of the interim order passed by this Court, the petitioner is holding the charge of the post of Superintending Engineer.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.