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Judgment
Sl.
No.",Name of the Cadre,"Percentage fixed for
promotion",Available Posts,,
1.,"Â Â Â Â Â Â Â Â Â Â Â Â
2","Â Â Â Â Â Â Â Â Â
3","Â Â Â Â Â Â Â Â Â
4",,
1.,"Pilot Project Officer &
Technical Officer Â","38 X100 Â
= 24.35%
156 Â","24.35 X 29
=7
100",,
2.
Â",Industry Extension Officers,"90 X100
=57.69%
156","57.69 X 29
=17
100",,
3.,Economic Investigator Â,"28 X100
=17.96%
156","17.96 X 29
=5
100",,
Sl.
No.",Name of Cadre,Total Posts,SC,ST,Un- Reserved
1.,"Pilot Project
officer and
Technical
Officer",07,"01 Post
Roster
Serial-06","01 Post
Roster
Serial-02","05 Post Roster
Serial-1, 3, 4,
5, 7
2.,"Industry
Extension
Officer",17,"02 Post
Roster
Serial-
6,16","04 Post
Roster
Serial2,8,10,14","11 Post Roster
Serial-1, 3, 4,
5, 7, 9, 11, 12,
13, 15
3.,"Economic
Investigator
Officer Â",05,&,"01 Post
Roster
Serial-02","04 Post Roster
Serial-1, 3, 4,
5
to mention that in a decision reported in A.I.R. 2000 S.C. 2042 (Bihar State Subordinate Industries Field Officers Association Vs. Kapildeo Prasad,,,,,
Singh and Ors.), the Hon’ble Apex Court was cognizant of the quotas fixed by the State for promotion on the post of Groups A, B and C.",,,,,
Moreover, as disclosed from the counter affidavit, the Departmental Committee consisting of high ranking officers was constituted to determine the",,,,,
percentage of the posts to be fixed from the three feeder groups for promotion to Class-II under Bihar State Industry Service Cadre Rule, 1987.",,,,,
Accordingly, the formula was adopted by the Committee being based on equity, fair play and without any detriment to the interest of any groups.Â",,,,,
In view of the reasons stated in the foregoing paragraphs, this Court is not inclined to accede to the prayer of the petitioner. Resultantly, the writ",,,,,
petition is dismissed being devoid of any merit.Â,,,,,