M.KATJU, J. - (1.) THIS writ petition has been filed against the impugned order dated 13 -12 -2001 Annexure -12 to the writ petition rejecting the representation of the petitioner claiming promotion to the post of Principal Grade -II. The petitioner has also prayed for a mandamus directing the respondents to consider him for the post of Principal from the date from which the junior persons to him had been promoted.
(2.) IN this case on 15 -1 -2002 learned standing Counsel was granted three weeks time to file counter affidavit, thereafter on 8 -4 -2002 one month's time was allowed to file counter, and ultimately on 8 -5 -2002 three weeks and no more time was allowed to file counter affidavit. However, no counter affidavit has been filed so far and hence we are presuming the allegations in the petition to be correct. It is alleged in Paragraph 3 of the petition that on the basis of the selection made by the U.P. Public Service Commission, Allahabad the petitioner was selected and appointed Foreman vide order dated 15 -12 -1990. A true copy of the same has been annexed as Annexure -1 to the petition. In pursuance of the said order the petitioner joined as Foreman and is presently working as Foreman/Karyadeshak at Industrial Training Institute, Karaundi, Varanasi.
(3.) THE petitioner's appointment was made on a substantive post and he was on a probation period of two years. His work and conduct was good and he was confirmed w.e.f. 22 -12 -1992 vide Annexure -2 to the writ petition.;