DURGA KUMAR YADAV Vs. STATE OF JHARKHAND
LAWS(JHAR)-2009-5-120
HIGH COURT OF JHARKHAND
Decided on May 08,2009

Durga Kumar Yadav Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) HEARD Mr. Dhananjay Kumar Dubey, learned counsel for the petitioner and Mr. R. N. Sahay, learned Senior Standing Counsel II for the Respondents and with the consent of the learned counsel for the parties, the case is taken up for disposal at the stage of admission.
(2.) THE prayer of the petitioner in the instant writ application is for a direction to the Respondents to place him at Serial No. 34 in the Gradation List as shown in the Gradation list dated 30th January, 1989 and for a further direction to the Respondents to revise the petitioner's promotion order on the post of Executive Engineer from the date, the persons junior to him and whose name appear below the petitioner in the Gradation list, have been granted promotion. The petitioner's case in brief is that he was appointed in the year 1972 as an Engineer Assistant (Mechanical) in the Department of State Tube Well Organization under the Agricultural Department of the Government of Bihar.
(3.) A policy decision was taken by the Government of Bihar for merger of the cadre of Engineers, working in the different organizations and accordingly, a Notification dated 28.07.1980 was issued by the Government through which petitioner was designated as Assistant Engineer from the date when he was given charge of the said post i.e. from 24.11.1972.;


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