DHANANJAY MODAK, SON OF LATE INDRA NARAYAN MODAK, RESIDENT OF BIRRA, PATAMDA, P.O.BIRRA, P.S.PATAMDA, DISTRICT Vs. THE STATE OF JHARKHAND, THROUGH CHIEF SECRETARY OF THE GOVERNMENT OF JHARKHAND, PROJECT BUILDING, DHURWA, P.O. AND P.S.DHURWA, DISTRICT
LAWS(JHAR)-2016-12-46
HIGH COURT OF JHARKHAND
Decided on
December 07,2016
Dhananjay Modak, Son Of Late Indra Narayan Modak, Resident Of Birra, Patamda, P.O.Birra, P.S.Patamda, District
Appellant
VERSUS
The State Of Jharkhand, Through Chief Secretary Of The Government Of Jharkhand, Project Building, Dhurwa, P.O. And P.S.Dhurwa, District
Respondents
JUDGEMENT
Chandrashekhar, J. -
(1.) Prayer in the writ petition is for a direction to promote the petitioners from Grade-2 to Grade-3.
(2.) Heard.
(3.) The petitioners have claimed that a gradation list for promotion in Grade-3 was prepared and approved by the District Education Establishment Committee and necessary instructions were issued for promotion from Grade-2 to Grade-3, still, an exercise for promotion of the petitioners has yet not been undertaken.;
(2.) Heard.
(3.) The petitioners have claimed that a gradation list for promotion in Grade-3 was prepared and approved by the District Education Establishment Committee and necessary instructions were issued for promotion from Grade-2 to Grade-3, still, an exercise for promotion of the petitioners has yet not been undertaken.;
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