- (1.) The petitioner has approached this Court for the following reliefs :- (i) To grant promotion to the petitioner with all consequential benefits on the ground that the juniors have been granted such promotion. (ii) For declaration that notional promotion in the order dated 28.8.2014 (Annexure-11) is redundant and is fit to be quashed. (iii) Issuance of direction upon the respondents to treat the petitioner in senior selection grade w.e.f. 31.8.2009 as also Joint Secretary grade w.e.f. 25.6.2014 on the ground that junior to the petitioner has been granted such promotion with effect from the said date. Heard the parties and perused the documents on record.
(2.) The brief fact of the case is that the petitioner has been appointed after being successful in the combined competitive examination conducted by the Bihar Public Service Commission in the 31st batch and he was given Bihar Administrative Service.
(3.) A seniority list was published in which the petitioner stands at serial no.419/2003. The petitioner being eligible to be considered for promotion to the junior selection grade w.e.f. 6.5.2005, the date from which the other juniors have been granted promotion. A Departmental Promotion Committee convened its meeting on 1.12.2004 and on one pretext or the other the case of the petitioner was not sent for its consideration before the said meeting of the Departmental Promotion Committee. The case of the petitioner has been considered in the meeting of departmental promotion committee held on 31.08.2009 and the decision was taken to keep the promotion of the petitioner in the sealed cover on the ground of pendency of criminal case instituted in the year 1997.;