A.P.Sahi, J. - (1.) This writ petition has been preferred for a direction to the respondent Excise Commissioner to promote the petitioner on the post of Excise Inspector under the reserved schedule caste category, instead of respondent No. 4 Nanhey Lal on the ground that the respondent No. 4 is not entitled to such promotion under the said category as against the claim of the petitioner.
(2.) The reason for challenge to the promotion of the respondent No. 4 is that he had refused to accept his promotional post of Stenographer grade II and as such having forgone his claim of promotion as Stenographer grade II, he is not entitled to claim promotion as an Excise Inspector keeping in view the order dated 27.9.2001.
(3.) Sri Kripa Shanker Singh, learned Counsel for the petitioner has relied on the Govt. Order dated 2.12.2000 and the order dated 27.9.2001 wherein it was clearly provided that in case the respondent forgoes his promotion, his future claim for promotion shall not be considered.;