Arbind Sharma vs The State Of Bihar
2022 Latest Caselaw 320 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.10503 of 2020
     ======================================================

ARBIND SHARMA Son of Ram Swarath sharma Resident of village- Goddopur, Fakarpur, Police station- Arwal, District- Arwal

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Finance, Government of Bihar, Patna

2. The Commissioner, Finance Department, Government of Bihar, Patna

3. The Secretary Home (Police) department, Government of Bihar, Patna

4. The Bihar Police Building Construction Corporation, Patna through its Chairman-cum-Managing Director, Bihar Building Construction Corporation, Mokama House, Boring Canal Road, Patna

5. The Secretary, Bihar Building Construction Corporation (Private) Ltd., Patna

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Bipin Kumar For the Respondent/s : Mr.Lalit Kishore (Ag) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 11-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"(i) For issuance of writ/writs in the nature of mandamus commanding the Respondents to immediately grant promotion to the petitioner on the post of Account Officer since the date of due and the same may be grant in accordance with law.

(ii) For commanding the Respondents as to why the petitioner has not been promoted on the post of Commercial Account/ Assistant Officer/ Account Officer. Patna High Court CWJC No.10503 of 2020 dt.11-01-2022

(iii) For commanding the Respondents has not granted a single promotion to the petitioner in whole life Career.

(iv) For commanding the Respondents though the petitioner has been served spotless career but not a single promotion has been granted to him.

(v) For any other writ/writs, order/orders, direction/directions as this Hon'ble Court may deem fit and proper as the facts and circumstances of this case."

3. In support of the aforesaid relief petitioner has

submitted representation.

4. The concerned respondent is hereby directed to pass a

suitable speaking order as to whether petitioner is entitled to be

promoted to the post of Accounts Officer from the post of Account

Assistant or not? If petitioner is otherwise eligible, his name shall

be considered for promotion. In this regard, necessary action be

taken within a period of three months from the date of receipt of

this order.

Accordingly, writ petition stands disposed off.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          14.01.2022
Transmission Date