Jharkhand High Court
Amod Kumar Verma vs State Of Jharkhand & Ors on 8 August, 2011
Author: D. N. Patel
Bench: D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 890 of 2011
Amod Kumar Verma ...... Petitioner
Versus
The State of Jharkhand & others ......Respondents
CORAM: HON'BLE MR. JUSTICE D. N. PATEL
For the Petitioner : M/s Sujit Narayan Prasad, B. Burman, Advocates
For the State : J.C. to G.P.II
th
02/Dated: 8 August, 2011
1.Counsel for the petitioner submitted that the petitioner was initially working as ClassIV employee and was promoted to ClassIII employee vide order dated 20th October, 2008 and for no justifiable reason, the promotion of the petitioner has been withdrawn and demoted vide order dated 29th November, 2010, vide order at Annexure8 to the memo of the present petition.
2. It is further submitted by the counsel for the petitioner that in the earlier matter, necessary orders were passed to consider the case of the petitioner by the Selection Committee and ultimately, in contempt application, reply was filed by the Secretary of the concerned department that they are giving promotion to the petitioner and this is how the earlier contempt application was brought to an end. Now, the respondents are saying that the petitioner was wrongly given promotion and it was wrongly given by the Jharkhand Public Service Commission and therefore, the stand taken today is in contradiction with the stand taken in the contempt application in affidavit, filed by the Secretary of the concerned department.
3. In view of these facts, counsel for the respondents is seeking time to file further affidavit of the Secretary of the concerned department.
4. Time, as prayed for, is granted.
5. Post this matter on 19th August, 2011.
(D.N. Patel, J.) VK/