Chadreshwar Prasad Singh & Or vs State Of Jharkhand & Anr on 21 June, 2013

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Jharkhand High Court

Chadreshwar Prasad Singh & Or vs State Of Jharkhand & Anr on 21 June, 2013

Bench: D.N. Patel

IN THE HIGH COURT OF JHARKHAND AT RANCHI      
          Cont. Case (Civil) No. 433 of 2012
                         with 
          Cont. Case (Civil) No. 435 of 2012
Chadreshwar Prasad Singh  & Others             ......Petitioners 
                                        [In Cont. Case (Civil) No. 433 of 2012]
Nawal Kishore Singh & others   ....... Petitioners 
                                                                      [In Cont. Case (Civil) No. 433 of 2012]
                        Versus
The State of Jharkhand & others                                   .........Opposite Parties.    
CORAM:             HON'BLE MR. JUSTICE D.N. PATEL  
For the Petitioners         : Mr. R.P. Srivastava, Advocate   
For the State                :J.C. to Sr. S.C.I
              st
 06/Dated: 21    June, 2013
                           

1.

Counsel for the petitioners submitted that the main grievance ventilated in the earlier writ petition by these petitioners in W.P.(S) No. 2666 of 2011 with W.P.(S) No. 3209 of 2011 is that the petitioners are entitled for promotion on the post of Subordinate Education Service (SES) (Primary Section), but, one junior was promoted. The decision was rendered by this Court vide order dated 12th August, 2011 and now counsel for the opposite parties submitted that now a detailed speaking order has been passed vide order dated 8 th December, 2012, which is at AnnexureA to the first affidavitinreply, filed by the opposite parties. As per this decision, a person, who was given wrong promotion has been withdrawn and the order for withdrawal has also been implemented. So far as the case of the present petitioners are concerned for promotion, the opposite party State is considering in light of the similarly situated employees in accordance with law. The concerned officer, namely the Director, Primary Education, Ranchi, is also present before this Court and she has also stated that the State is considering the cases of the present petitioners alongwith the other similarly situated employees for the promotion in accordance with law.

2. In view of the decision taken by the opposite parties for withdrawing the wrongly granted promotion and also keeping in mind that they are considering the cases of the petitioners for promotion as stated hereinabove, there is no willful disobedience of the order, passed by this Court in earlier writ petition, by the opposite parties.

3. Hence, this contempt petition is hereby, dismissed.

(D.N. Patel, J) VK/

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