Jharkhand High Court
Manish Kumar vs The State Of Jharkhand & Ors on 19 December, 2024
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 6733 of 2024
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Manish Kumar ............ Petitioner
Versus
The State of Jharkhand & Ors. ............ Respondents
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CORAM: HON'BLE DR. JUSTICE S.N.PATHAK
For the Petitioner : Mr. Amritansh Vats, Advocate
For the Respondents : Mr. Vishal Kr. Rai, AC to GA-IV
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03/ 19.12.2024 It is the case of the petitioner as averred in the writ petition and
submitted by the learned counsel for the petitioner that though he was eligible for promotion to the post of Additional Collector in all respect but he was denied promotion without having any plausible reason for the same whereas as much as 87 persons junior to him have been granted promotion debarring the petitioner. It is further submitted that no proceedings or any allegation is pending against the petitioner as he was exonerated from all the charges in the year 2017 itself and thereafter, he was also promoted to the rank of Sub Divisional Officer in the year 2020 along with other eligible officers. Non-grant of promotion to the petitioner to the rank of Additional Collector is highly arbitrary and humiliating to him as he has to work and report to his juniors.
Respondents are directed to file counter-affidavit meeting the contentions raised by the learned counsel for the petitioner as well as para-wise reply to the writ petition within a period of four weeks.
Put up this case on 20.01.2025.
It is made clear that pendency of this writ petition shall not come in the way of granting promotion to the petitioner if he is found eligible for the same and there is no legal impediment.
(Dr. S.N. Pathak, J.) Rohit/-
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