B. Amit Sthalekar, J. - (1.) Heard Sri Ajay Kumar Srivastava, learned counsel for the petitioner, Sri Subham Agrawal holding brief of Sri Avneesh Tripathi, learned counsel for the respondent no.3 and Sri J.S. Bundela, learned Standing Counsel for the respondents no.1 to 4.
(2.) The relief claimed in the writ petition reads as under: "A. Issue a writ, order or direction in the nature of mandamus commanding the respondent no.3 to decide the representation of the petitioner dated 6.1.2017 (Annexure no.9 of the writ petition). B. Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the present case. C. Award the cost of the petition to the petition."
(3.) Learned counsel for the petitioner submits that in Special Appeal No.359 of 2015 (Rakesh Singh and 2 Others v. State of U.P. and 11 Others) a direction had been given by the Division Bench of this Court on 28.05.2015 permitting the petitioners to raise all such legal and factual objections in the matter of consideration of respondents-appellants for regular promotion before the Commission, which shall examine the eligibility of Supervisors like the appellants to be considered for promotion.;