SUNIL KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner is before this Court under Art. 226 of the Constitution of India praying for a Writ of Mandamus directing the respondents to sanction promotion in favour of the petitioner to the post of Associate Professor (in the Department of Forensic Medicine) with effect from June 2011 with all consequential benefits by considering the representations dated 07.07.2011, 01.08.2014 and 13.10.2014.

(2.) Brief facts leading to filing of the Writ Petition are as follows:

(3.) It is the case of the petitioner that he became eligible for promotion to the post of Associate Professor. Hence, he made representation dated 07.07.2011 requesting to promote him to the post of Associate Professor with effect from June, 2011. It is his case that there was clear vacancy. Out of two sanctioned posts one post was vacant. He made several representations thereafter seeking promotion. Even though Departmental Promotion Committee (for short 'DPC') met on 02.09.2011, 24.09.2012 and 24.01.2014, his case for promotion from the cadre of Assistant Professor to the cadre of Associate Professor was not considered. Hence, he is before this Court seeking for a direction to the respondents to consider his case for promotion to the post of Associate Professor in the Department of Forensic Medicine.