S.N.PATHAK,J. - (1.) The petitioner has approached this Hon'ble Court with a prayer for quashing the order as contained in memo No. 378 dated 27.3.2015 passed by the Superintending Engineer, Road Circle, Road Construction Department, Hazaribagh by which the representation filed by the petitioner in compliance of the order passed by this Hon'ble Court in W.P.(S)No. 5795 of 2011 has been rejected. Further prayer has been made to make payment of arrear of salary from 1.1.2006 to the date of superannuation after quashing the order dated 27.7.2012 passed by the Superintending Engineer whereby promotion granted to the petitioner under time bound scheme, ACP scheme and regular promotion on the post of Head Clerk has been cancelled after 5 years of superannuation of the petitioner. Factual Matrix
(2.) The petitioner was appointed as correspondence clerk in Public Works Department, Hazaribagh on 1.9.1975 and after attaining the age of 60 years, he was superannuated w.e.f. 31.1.2007 from the post of Head Clerk in the Department of Road Construction, Road Circle, Hazaribagh.
(3.) It is the case of the petitioner that on completion of ten years of his service he was given 1st Time Bound Promotion in the pay scale of Rs. 680-695 w.e.f. 1.9.1985. During his service tenure, he had passed Departmental examination and had also cleared 2nd paper of Departmental Accounts examination on 27.9.1999.;