Md. Hafiz Ansari vs State Of Jharkhand And Others
2025 Latest Caselaw 2680 Jhar

Jharkhand High Court

Md. Hafiz Ansari vs State Of Jharkhand And Others on 14 February, 2025

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                W.P.(S) No. 2907 of 2014

                Md. Hafiz Ansari                             ...      ...     Petitioner
                                 Versus
        State of Jharkhand and Others   ... ... Respondents
                                 ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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16/14.02.2025

1. Nobody appears on behalf of the petitioner.

2. Mr. Sushant Kumar, AC to SC-II has appeared on behalf of the respondents.

3. The learned counsel for the respondents has submitted that at the time when the gradation list was prepared, the petitioner did not raise any objection and ultimately the gradation list was finalized. Consequently, he was not given promotion and he never worked on the promoted post.

4. The learned counsel for the respondents has relied upon a judgment passed by the Hon'ble Supreme Court in the case of Government of West Bengal and Others Vs. Dr. Amal Satpathi and Others decided on 27th November, 2024. He submits that the petitioner ought to have assumed the responsibilities of higher post in order to draw the corresponding pay scale.

5. Since the petitioner is absent, in order to give one more chance to the petitioner, post this case on 28th of February, 2025 under the heading for final disposal.

6. The learned counsel for the respondents has undertaken to furnish short notes of argument with supporting judgments.

(Anubha Rawat Choudhary, J.) Rakesh/-