- (1.) Heard learned counsel for the parties and perused the record.
(2.) This intra-court appeal has been preferred challenging the validity and correctness of the impugned judgment and order dated 30.4.2014 passed in Civil Misc. Writ Petition No. 19578 of 1999, Sushil Kumar Garg versus State of U.P. and others, whereby the aforesaid writ petition was dismissed.
(3.) Brief facts giving rise to the instant appeal are that initially the appellant was appointed on the post of Typist in Collectorate Mathura. A seniority list was prepared in which his name was found above the names of respondent nos. 4 to 8, namely, S/Sri Ved Prakash Sharma, Anand Mohan Saxena, Som Nath Gupta, Vishnu Kant Garg and Nanua Lal, who were juniors to the appellant. However, respondent nos. 4 to 8 were given promotion whereas claim of the appellant had been ignored. It appears that an adverse entry was awarded to the appellant vide order dated 13.1.1989. He preferred an appeal before the Commissioner, Agra, Division, Agra, challenging the entry which was dismissed vide order dated 10.5.1989. Aggrieved, the appellant moved a representation before the Board of Revenue, which was also dismissed vide order dated 11.2.1998. He then preferred Civil Misc. Writ Petition No. 19578 of 1999, Sushil Kumar Garg versus State of U.P. and others, which was rejected vide judgment and order dated 30.4.2014. It reads thus:- "1. Writ petition has been restored to its original number vide order of date passed on review application. As requested by learned counsel for the parties, the same is taken up for hearing and is being disposed of finally. 2. Heard Sri Yogesh Agarwal, learned counsel for the petitioner and perused the record. 3. Petitioner's claim for promotion from the date when his juniors were promoted has been rejected on the ground that there exist several adverse material considering thereof petitioner was not given promotion from the date when his junior were promoted and his request to revoke those adverse material has also been rejected.;