(1.) In this writ petition, petitioner has sought for direction to the respondents to give him time bound promotions from the date he completed 10 and 25 years of his service and further directing them to give consequential benefits also and pay the arrears with interest arising out of such promotion.
(2.) Learned counsel for the petitioner submitted that after filing of the counter affidavit on behalf of the Collector, Rohtas at Sasaram (respondent No. 4), petitioner is also aggrieved by the fixation of his seniority vide Annexure-B in which several persons placed below him in the letter of absorption, contained in Annexure-7 have been placed above him, such, as serial Nos. 17, 18 and 19 whereas the petitioner has been placed at serials No. 36 for no valid justification.
(3.) In short, the relevant facts are that the petitioner and several others were initially appointed in the work charge establishment vide Annexure-2 as Work Sarkar in River Valley Project. The Government decided not to retrench the services of such employees working in the River Valley Project and, accordingly, he was relieved from the River Valley Project and joined as Lower Division Clerk in Rohtas district in the year 1974. Finally the services of the petitioner along with others were absorbed vide order dated 3.12.1976 contained in Annexure-7. In December 1981 the State Government came out with a resolution with respect to grant of time bound promotion first one on completion of 10 years and second on completion of 25 years of service. Later in 1987 the Government vide its resolution No. 1503 dated 27.3.1987 decided to count the services of such regular employee rendered in the work charge establishment for the purpose of grant of time bound promotion. However, by the said Government decision financial benefit was to be given with effect from the date of the said Government decision and not from earlier due date. Accordingly, it is stated that several persons junior to the petitioner were given time bound promotion by counting their services from the date of initial appointment whereas the petitioner has been given benefit of time bound promotion on the basis of his date of absorption in regular service on 4.12.1976.