S.N. Pathak, J. - (1.) Heard learned counsel for the parties. Petitioner has approached this Court with a prayer for quashing the Order dated 31.03.2015, issued by respondent no. 3 in terms of which 72 posts of Clerks in 12 District Industry Centres, have been reconstituted and as per the said Office Order, the hierarchy of posts was also provided earmarking three posts for Lower Division Clerks, two posts of Upper Division Clerks and one for Head Clerk. Further prayer has been made for a direction upon the respondents to reconstitute the cadre of Clerks in the District Industry Centre and include the posts of Tracer and Receptionists in the Cadre of Clerks in the District Industry Centre.
(2.) The facts of the case in short is that petitioner was initially appointed in the erstwhile State of Bihar on the post of Tracer in the District Industry Centre, Giridih in the year 1993. Thereafter, he was posted at several places in the State of Bihar and Jharkhand and was entrusted with the duties of Clerks. After bifurcation of the States, he was allocated the State of Jharkhand and presently he is posted at the District Industry Centre, Ranchi since 01.02.2016. By Notification dated 27.03.2010, the services of Jharkhand State Clerk/Clerk-cum-Typist/Typist/other Clerical Services Cadre (Appointment, Promotion and other Service Conditions), Rule, 2010 was made applicable to all the Regional Offices excluding the State Secretariat and attached offices. Pursuant to the said Notification dated 27.03.2010, the respondent no. 3, vide office order dated 31.03.2015, reconstituted the 72 posts of Clerks in 12 District Industry Centres. As per the said office order, the hierarchy of posts were also provided. Three posts were earmarked for Lower Division Clerks, Two posts for Upper Division Clerks and one for Head Clerk. In view of office order dated 31.03.2015, petitioner was denuded of his opportunity to be considered for promotion. It is case of the petitioner that since inception, he has been discharging the duties and function as a clerical staff as done by other staffs of different posts. Two posts i.e. the posts of Tracer and Receptionist has been left out on the pretext that they are not clerical posts. Petitioner is aggrieved by this non-inclusion of two posts i.e. the posts of Tracer and Receptionist and thereby, preferred representations before the concerned authorities but till date, no decision has been taken by them and hence present writ petition has been preferred.
(3.) Mr. P.A.S. Pati, learned counsel appearing for the petitioner strenuously urges that the respondents have illegally and arbitrarily not included the two posts i.e. the posts of Tracer and Receptionist in the cadre of Clerks and the same is highly prejudicial to the service career of the petitioner. Learned counsel further submits that the State of Bihar has already recognised these two posts as a Clerical posts. Learned counsel further submits that this anomaly is also against the Bihar Reorganisation Act, 2000. Learned counsel further submits that any policy whereby all promotional avenues in respect of a category of employee for all times to come, cannot be nullified and the same would be hit by Article 16 of the Constitution of India. Learned counsel further submits that State cannot deny the equality before the law or the equal protection of law.;