Jharkhand High Court
Rajendra Prasad-Iii vs Jharkhand State Electricity Bo on 23 August, 2011
Author: D. N. Patel
Bench: D. N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 1136 of 2011
Rajendra Prasad-III .. ... ... ... Petitioner
Versus
Jharkhand State Electricity Board and others ... Respondents
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CORAM: HON'BLE MR. JUSTICE D. N. PATEL
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For the Petitioner: M/s. Manoj Tandon, Navin Kumar Singh
For the Respondents: Mr. A.K. Pandey
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03/Dated: 23rd August, 2011
1. Counsel for the petitioner submitted that the present writ petition was instituted mainly for getting promotion from the post of Electrical Superintending Engineer to the post of Chief Engineer, nonetheless, during pendency of this writ petition, the promotion has been given to the petitioner as desired, the notional date of promotion ought to have been given from the date on which his juniors were given promotion. The petitioner now wishes to withdraw the instant writ petition, but liberty may be reserved with the petitioner to challenge the notional date of promotion wrongly given to the petitioner for the post of Chief Engineer.
2. Permission, as sought for, is granted.
3. This writ petition is dismissed as withdrawn with the liberty as prayed for.
(D. N. Patel, J) Manoj/cp.2