GIRJA PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed for direction upon the respondents to grant monetary benefit of promotion in the pay scale of the post of Area Education Officer w.e.f 10/7/1995 as the petitioner had been posted on the said post w.e.f. 10/7/1995 and he had been given promotion on the said post vide notification dtd. 1/7/2009 w.e.f. 15/11/2000.

(3.) As per the pleading, petitioner had joined in the year 1973 on the post of Science Supervisor in the office of S.D.O., Nawada. The petitioner had been posted on different places. On the post of Science Supervisor and subsequently, by notification No.144 dtd. 30/6/1995, petitioner had been posted on the post of Area Education Officer, Samastipur. It has been specifically stipulated that the petitioner had been posted on the higher post but it will not be treated as promotion. Thereafter, petitioner was transferred by various notifications and by each and every notification, he had been posted on the post of Area Education Officer and as such, he had worked on the said post till the order of promotion.