PRASHANT KUMAR,J. - (1.) This application has been filed for quashing the order contained in memo No. 967 dated 03.02.2014 passed by respondent No. 2, whereby and where-under he kept the petitioner's promotion in abeyance till the availability of post in unreserved category under AMIE quota. Petitioner further prayed for issuance of a writ commanding the respondents to promote him on the post of Assistant Engineer from the date his junior has been promoted.
(2.) It appears that the petitioner was initially appointed in the year 1987 as Junior Engineer in the Water Resources Department and working on the said post. However, a departmental proceeding initiated against the petitioner on 19.09.2001 and he was put under suspension. During the pendency of aforesaid departmental proceeding, meeting of DPC took place on 14.06.2003. The proceeding of the DPC annexed in this case as Annexure-6. From perusal of same, it appears that the name of the petitioner find place at serial No. 37. It is worth mentioning that against the name of petitioner, it is stated that the decision regarding his promotion had been kept in a sealed cover. It further appears from the record that the departmental proceeding concluded vide order dated 23.09.2005, whereby the petitioner was exonerated from all the charges and his suspension revoked. Thereafter, petitioner filed a representation for promotion as his junior promoted w.e.f. 31.10.2002. When the respondents had not given any heed to the representation of the petitioner, petitioner filed a writ application in this Court vide W.P. (S) No. 2584 of 2007. The aforesaid writ application was disposed of by order dated 17.06.2013 and following direction given:- "In such circumstances, the petitioner shall file a detailed representation containing all necessary facts and supporting documents in support of his claim within a period of two weeks before the respondent No. 2, the Secretary, Water Resources Department, Government of Jharkhand. On receipt of such representation, the respondent No. 2, the Secretary, Water Resources Department, Government of Jharkhand shall consider the case of the petitioner in accordance with law and pass a speaking and reasoned order within a period of 12 weeks thereafter, which shall be communicated to the petitioner. Needless to say that if the petitioner is found to be entitled to promotion from retrospective date after opening of the sealed cover upon his exoneration in the departmental proceedings as stated by him, the same should also be granted to him with all consequential benefits within four weeks thereafter."
(3.) It further appears that thereafter respondent No. 2 has passed the reasoned order by Annexure-14, wherein he quoted the opinion of Advocate General and ultimately ordered that till the vacancy arose in the general category under AMIE quota, the promotion of petitioner will be kept in abeyance.;