- (1.) We have heard Sri C.B. Yadav, senior counsel assisted by Sri Punit Kumar Gupta for thePetitioner. Learned standing counsel represents the StateRespondents. Sri U.N. Sharma, Senior Counsel assisted by Sri Chandan Sharma appears for Respondent Nos. 3 and 4.
(2.) ThePetitioner was appointed as Junior Engineer, in the Public Works Department in the year 1970. He was promoted on the post of Assistant Engineer, on ad hoc basis, on 6.6.1981, and was regularized as Assistant Engineer in the year 1987. He was thereafter promoted as Executive Engineer on 6.10.1994.
(3.) By this writ petition, thePetitioner has prayed for the following reliefs: (i) issue a writ, order or direction in the nature of mandamus commanding theRespondents to consider the candidature of thePetitioner's for promotion to the post of Superintending Engineer on the basis of the eligibility-list already forwarded to the State Government. (ii) issue a writ, order or direction in the nature of mandamus commanding theRespondents to accord all the consequential benefits to thePetitioner treating him to be notionally promoted to the post of Superintending Engineer with effect from the date juniors to him have been promoted on the said post. (iii) issue a writ, order or direction in the nature of Mandamus commanding theRespondents to promote thePetitioner to the post of Superintending Engineer against the available vacancies, as recommended by the departmental Promotion Committee held in the year 2005; (iv) issue such other and further writ, order or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.;