- (1.) Heard counsel for the parties.
(2.) Petitioner in the present writ application, has approached this Court for completion of the process of appointment to the post of Director by way of promotion by considering his case as he is the senior most official in the Directorate of Mines and that the Notification dated 25.10.2014 i.e. Jharkhand Mining Engineering Services Rules, 2011 (as amended in 2014) be held as not applicable to the case of the petitioner for the purposes of promotion. The post of Director is lying vacant and was being occupied in officiating capacity by the petitioner since 01.04.2008.
(3.) As it appears from the submissions of the parties and certain relevant materials brought to the notice of the Court, prior to the Notification of 25.10.2014, the post of Director was a part of the cadre structure, as per the 2011 Rules also. The amended 2011 rules notified on 10.11.2014 however has restructured the cadre and the highest post in the Jharkhand Mining Engineering Services is the post of Additional Director (Mines) which starts from the lowest hierarchy of Assistant Mining Officer Class-II.;