Sushil Ignatius Minz vs State of Jharkhand and Others

R.R. Prasaad, J.—Heard learned Counsel appearing for the petitioner, learned Counsel appearing for the State and also learned Counsel appearing for the respondents.

This writ application has been filed wherein a simple prayer has been made to direct the respondent to appoint a person on promotion on regular basis on the post of Director, Mines as since long the said post is being manned by a person as in-charge Director.

It was stated on behalf of the parties that the matter relating to appointment by promotion on the post of Director of Mines has already been taken by the Departmental Promotion Committee and is likely to be decided as soon as the clearance certificates of the persons claiming appointment from Lokayukta and also a Seniority list is made available by the Department concerned.

However, learned Counsel appearing for the petitioner submits that he has every reason to believe that the petitioner''s seniority shall not be taken into account.

This is mere apprehension. Such apprehension has nothing to do with the instant case as the matter is still to be decided by the Departmental Promotion Committee for appointing a person on promotion to the post of Director of Mines after considering the seniority of the contenders.

On the facts and circumstances as stated above, this writ application is disposed of with a direction to the Departmental Promotion Committee to take a final decision in the matter of appointment by way of promotion to the post of Director, Mines within a period of one month from the date of receipt/production of a copy of this order.