- (1.) The present Writ Petition under Article 226 of the Constitution of India has been filed by the Petitioner, inter alia, making the following prayers: (a) issue a writ order or direction in the nature of mandamus commanding the Respondents to promote the Petitioner to the post of Executive Officer Grade-ll w.e.f. 23.6.1984 and Executive Officer Grade-I/Sahayak Nagar Adhikari w.e.f. 17.1.1987 the date from which his juniors have been given promotion with all consequential benefits. (b) issue a writ, order or direction in the nature of mandamus commanding the Respondents to decide the objection/ representation of the Petitioner. (c) issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (d) award costs of this petition in favour of the Petitioner.
(2.) It appears that the Petitioner was working on the post of Tax Superintendent with effect from 16.7.1973 in the Uttar Pradesh Palika (Centralised) Service.
(3.) The Petitioner made a representation dated 11th February, 1996 claiming promotion on the post of Executive Officer Grade-I on the ground that his Juniors had been given such promotions. As the representation of the Petitioner was not decided, the Petitioner filed a Writ Petition before this Court being Civil Misc. Writ Petition No. 10673 of 1996. This Court by its order dated 26.3.1996 disposed of the said Writ Petition directing that the representation dated 11th February, 1996 made by the Petitioner be disposed of in accordance with law.;