RAN VIJAI SINGH, J. - (1.) We have heard Sri G.S. Srivastava along with Sri Akhilesh Kumar Pandey, learned counsel for the petitioner and Sri Anil Kumar Singh, learned Additional Chief Standing Counsel for the State respondents.
(2.) By means of this writ petition, prayer has been made to issue a writ of certiorari quashing the entire proceedings with regard to promotions dated 18.2.2010, 10.8.2010 and 13.8.2010 and consequential promotion orders dated 25.2.2010, 18.8.2010, 18.8.2010, 18.8.2010 and 19.8.2010 (annexures 7 to 11 of the writ petition respectively). Prayer has also been made to promote the petitioner w.e.f. 7.3.2006 when the juniors were promoted. Through amendment, another prayer has been added for payment of revised pension, gratuity and other benefits on the basis of promotion on the post of Joint Excise Commissioner.
(3.) The facts of this case, in brief, are that the petitioner, while working as Assistant Excise Commissioner, had been considered for promotion on the post of Deputy Excise Commissioner by the Departmental Promotion Committee. The meetings were held on different dates. However, when the promotion orders were issued, name of the petitioner was missing.;