- (1.) This Letters Patent Appeal has been preferred challenging the legality and propriety of the order dated 20.9.2014 passed by learned Single Judge in W.P.(S) No. 2458 of 2012 wherein the learned Single Judge disposed of the writ petition without allowing the relief sought for in the writ petition, however with an observation that if the petitioner is eligible for promotion to the next higher post in terms of the service conditions, rules, circulars etc. applicable to the petitioner's service, the respondents would consider the claim of the petitioner in accordance with law. Sans details, facts as averred in the writ application, in a nutshell, is that earlier the appellant (original petitioner) approached by way of filing writ application, being W.P.(S) No. 3852 of 2011 praying, inter alia, for direction upon the respondents to consider the case of the appellant for promotion to the post of Block Extension Educator on the ground that persons junior to him has been promoted on the said post in the year 2008. Subsequently in 2010, juniors to the appellant were promoted, but the appellant's case was not considered, the appellant made representation before the Director -in -Health Services, Jharkhand but it failed to evoke any response, hence, the appellant moved this Court by filing W.P.(S) No. 3852 of 2011, which was disposed of vide order dated 10.10.2011 with a direction to Director -in -Health Services, Jharkhand to consider the case of the appellant for promotion to the post of Block Extension Educator from the date when juniors to the petitioner, namely, Mritunjay Kumar and Pankaj Kumar Pandey, have been promoted within a period of one and half months from the date of receipt of copy of this order. However, when the aforesaid order of this Court was not complied with, the appellant preferred Cont. Case (C) No. 810 of 2011, whereafter only the appellant was given promotion to the post of Block Extension Educator vide order dated 15.2.2012 w.e.f. 2.4.2008, but, it is alleged that neither it was his qualifying date nor equally to his juniors, namely, Mritunjay Kumar and Pankaj Kumar.
(2.) Subsequently, writ petition, being W.P.(S) No. 2458 of 2012 was filed by the appellant praying therein for grant of promotions on the post Block Extension Educator with the qualifying date, as granted to his juniors and further for promotion on the post of Deputy District Extension Media Officer/District Extension and Media Officer in compliance to the direction dated 6.9.2011 passed in pursuance to order dated 12.8.2011 passed by the Court, in terms to Annexure -2 and Annexure -3 to the writ application. The appellant further prayed for maintaining his seniority in his cadre and also for payment of salary and allowances with interest for delayed payment and sufferance caused to the petitioner. After considering the materials available on record, the writ petition was disposed of. Being aggrieved, the petitioner -appellant approached this Court for redressal of his grievances as aforesaid.
(3.) During pendency of the instant appeal, basing on the submission of the appellant' (party -in -person), this Court passed order dated 29.4.2015, relevant portion of which is reproduced hereinbelow: - - "1............. But, the government has not considered the case of this appellant as per his seniority and now recently this appellant came to know that few juniors to him have been promoted to the post of Block Extension Educator and they are as under: - - Sr. No. Name Date of Appointment as Male Family Welfare Worker 1. Fagau Oraon 8.9.1986 2. Shambhu Oraon 9.9.1986 3. Prabhu Bhagat 17.9.1986;