Pramath Patnaik, J. - (1.) Heard Mr. Vishal Kr. Singh, learned counsel for the petitioner and Mr. Sharad Kaushal, associate counsel of learned A.A.G for the respondent-State.
(2.) In the captioned writ application, the petitioner has interalia prayed for quashing the letter no.6/Chaibasa Anchal dated 03.07.2007 vide Annexure-11 issued by respondent no.2 pertaining to the promotion of the respondent no.5 as Senior Accounts Clerk and further prayer has been made for quashing of the letter dated 01.09.2006 and 16.10.2006 whereby the promotion given to the petitioner to the post of Senior Accounts Clerk has been cancelled and also for direction upon the respondents to consider the case of the petitioner for promotion on the post of Senior Accounts Clerk and also prayer has been made for payment of monetary benefits which has accrued in terms of the letter dated 15.06.2007 (Annexure-13) after making necessary corrections in the same to the effect that the petitioner is entitled to get the benefits not from 17.07.1987 instead of 27.06.1987.
(3.) Learned counsel for the petitioner submits that the action of the respondents in giving promotion to respondent no.5 being junior to the petitioner amounts to violation of Article 14 and 16 of the Constitution of India. Learned counsel further submits that before retirement from services, the petitioner though passed Account Examination but his case was not considered for promotion.;