- (1.) By means of this writ petition, the petitioner is claiming consideration for promotion from the post of Assistant Development Officer (S.K.) to the post of District Social Welfare Officer on the basis of reservation meant for Scheduled Castes.
(2.) The relief clause of the writ petition is being quoted herein below:- "i. issue a writ, order or direction in the nature of mandamus commanding the respondents to promote the petitioner from Assistant Development Officer (S.K.) to the District Social Welfare Officer considering the service of long period of 31 years at the same post at which he was initially appointed, his outstanding administrative efficiency, 9 posts remained as vacant in concerned department for same post for S.C. And S.T. and exact data of inadequate representation at the post for which he is seeking promotion. ii. Issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
(3.) The petitioner was appointed as Assistant Development Officer (Social Welfare) in the year 1983. His services were regularised vide order dated 19.3.1996. In 2006, he was temporarily given the charge of the promotional post of District Social Welfare Officer and according to the petitioner, he discharged the duties of the said post diligently and satisfactorily. Under the relevant Service Rules, there is a channel of promotion from the post of Assistant Development Officer to the post of District Social Welfare Officer and a certain promotional quota is also prescribed therein. It has been contended that vide Notification dated 19.2.2014, 36 Assistant Development Officers (Social Welfare) have been promoted to the post of District Social Welfare Officer/District Social Welfare Officer (Development). An eligibility condition of 12 years service in the feeder cadre is prescribed under the Rules for promotion on the post in question. The petitioner has put in 31 years of service but has not been promoted as yet.;