Pramath Patnaik, J. - (1.) In the accompanied writ application, the petitioner has sought for direction upon the respondents for regular promotion to the post of Assistant District Supply Officer with effect from 09.09.1992 and further to the post of District Supply Officer with effect from 09.09.1995. Further, prayer has been made for direction to the respondents for grant of 1st and 2nd ACP with effect from 09.08.1999 as an alternative remedy till the regular promotion has been finalized and to pay the arrears of salary accordingly.
(2.) Learned counsel for the petitioner, during the course of hearing, has submitted that he does not want to press the prayer no.1 and has confined only to the prayer nos. 2 and 3.
(3.) Vide order dated 12.09.2018, learned counsel for the respondent-State was directed to obtain instruction and examine the matter as to whether the case of the petitioner is squarely covered by the decision as reported in the case of Surendra Choudhary Vs. The State of Jharkhand & Ors, 2014 1 JCR 12 (Jhr).;