Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioner as well as learned Standing Counsel and have perused the record.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and with their consent the present petition is being decided at the admission stage itself.
(3.) Present petition has been filed with the following prayers: (i) Issue a writ, order or direction in the nature of certiorari for quashing the order dated 20.08.2015 passed by the respondent no.3 vide letter no. 4D(1)/68/2015 with all its consequential effects. (ii) Issue a writ, order or direction in the nature of mandamus to directing respondent no.3 to consider the claim of the petitioner's promotion from the post of group 'D' to group 'C' in accordance to the rules as well as by keeping in view of the government orders issued from time to time by considering the eligibilities and qualification of the petitioner within a stipulated period of time.;