Ashok Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 131 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10803 of 2021
     ======================================================

1. Ashok Kumar Singh S/o Late Sawaliya Bihari Singh Village- Amdarli, P.s.-

Ekma, District- Saran

2. Dinesh Dubey S/o Late Ramsihasan Dubey Village- Dhanauti, P.s.- Ekma, District- saran ... ... Petitioner/s Versus

1. The State of Bihar Department of Education, Government of Bihar, Patna

2. The Director, Secondary Education, Government of Bihar, Patna

3. The Regional Deputy Director of Education Saran Division, Chapra

4. The District Education Officer, Saran at Chapra

5. The District Programme Officer (Establishment) Saran at Chapra ... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Ravindra Kumar For the Respondent/s : Mr.Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 05-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. State counsel accept notice for respondents.

3. In the instant petition, petitioners have prayed for

following reliefs:

"1. That this is an application for issuance of Writ in the nature of Mandamus directing and commanding the Respondent authorities to promote the petitioners on the vacant post of clerk which has been done in the case of the persons similarly situated and junior to the petitioners and/or issuance of any other writ/writs, order/orders, direction/directions which seemed just and equitable in the facts and circumstances stated hereunder."

Patna High Court CWJC No.10803 of 2021 dt.05-01-2022

4. Short question for consideration in the present case

is whether petitioners are entitled to be promoted to the post of

clerk or not? Petitioners stated in the present petition that juniors

to them have been promoted to the post of clerk whereas their

names have been ignored.

5. Therefore, the concerned promoting authority-

respondent is hereby directed to redress the grievance of the

petitioners stated in their representation read with the pleadings in

the present petition and proceed to pass speaking order as to

whether petitioners are entitled to be promoted to the post of clerk

or not. If they are entitled to be promoted to the aforesaid post, in

that event promotion order shall be issued by giving effect from

the date of junior's promotion as clerk. The above exercise shall be

completed within a period of one month from the date of receipt of

this order. Petitioners shall be extended monetary benefits by

maintaining seniority.

6. With the aforesaid observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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