Jharkhand High Court
Naseem Ali And Others vs The State Of Jharkhand And Others on 8 June, 2022
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 2984 of 2016
(with I.A. No. 4639 of 2022)
Naseem Ali and others ... ... ... ... ... Petitioners
Versus
The State of Jharkhand and others ... ... ... Respondents
With
W.P. (S) No. 3027 of 2016
Ashok Kumar Roy and others ... ... ... ... Petitioners
Versus
The State of Jharkhand and others ... ... ... Respondents
With
W.P. (S) No. 3031 of 2016
Pradip Kumar Gupta and others ... ... ... Petitioners
Versus
The State of Jharkhand and others ... ... ... Respondents
With
W.P. (S) No. 08 of 2018
Diploma Engineers Association, Jharkhand ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioners: M/s. A.K. Sahani, Sameer Saurabh, Amit Sinha, Ajit Kumar, Vikesh Kumar, Advocate For the Respondents: M/s. Darshana Poddar Mishra (A.A.G.-I), Navneet Toppo (A.C. to S.C.-V), Krishna Murari, Advocate
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Oral Order 20/Dated: 08.06.2022 Heard the parties.
On 10.03.2022 we had passed the following order:-
"Heard the parties.
In view of the statement made in para-9 of the supplementary counter affidavit dated 15.02.2022 filed on behalf the State that amendment in Jharkhand Engineering Service Rules, 2016 is underway and in the meantime, process of granting conditional promotion to the members of Jharkhand Engineering Services as per the prevailing Rules has also been started by the Department in light of the order dated 17.08.2017 in the instant batch of cases, we are of the 2. opinion that already five years have lapsed since the order, therefore, such action should be taken by the State within a further period of three months.
Put up these cases on 08.06.2022."
Today, by way of filing I.A. No. 4639 of 2022, two months' further time is being sought for doing the needful as per the earlier statement made by the State in its affidavit.
It is being objected by the writ petitioners as well as the Diploma Engineers Association on the ground that all the posts are being filled- up and for that purpose the petitioners are being excluded and as such, taking time is a device for doing that.
Be that as it may, we have already granted three months' time to the State to do the needful and we have also recorded that already five years have lapsed since the order dated 17.08.2017 passed in these cases. We are not inclined to further grant time and we are inclined to decide the matters on its own merit.
Accordingly, I.A. No. 4639 of 2022 is dismissed. Put up these matters for hearing on 22.06.2022.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/VK