HIRA LAL RAM SON OF LATE SHEO BALAK RAM Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-11-11
HIGH COURT OF JHARKHAND
Decided on November 05,2018

Hira Lal Ram Son Of Late Sheo Balak Ram Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Pramath Patnaik, J. - (1.) In the captioned writ application, the petitioner has inter alia prayed for direction upon the respondents to give promotion to the petitioner to the post of Senior Selection Grade and thereafter to Super Selection Grade and further direction upon the respondents to grant benefit of Assured Career Progression as has been granted to other employees including Akhouri Shrawan Prasad.
(2.) The facts, as delineated in the writ application, in brief is that petitioner was initially appointed as Lower Division Clerk on 18.09.1965 in the Rural Engineering Organization Department and retired from the post of Head Assistant on 31.01.2003. But, during the service tenure of the petitioner, he was granted only two promotions whereas other person, in particular Akhouri Shrawan Prasad was granted four promotions. Further, even though the petitioner became eligible on 09.08.1999 for ACP, he was not granted the benefit of ACP but the other person in particular Akhouri Shrawan Prasad was granted such benefit.
(3.) Heard Mr. Vinay Kumar, learned counsel for the petitioner and Mr. Sreenu Garapati, A.C to S.C. (Mines) to the respondents.;


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