- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) This petition has been filed with the following prayer: (i) issue a writ, order or direction in the nature of mandamus commanding the opposite parties by directing them to finalize the seniority list of the post of Scientific Officer by disposing of petitioner's objection dated 02.02.2018 against tentative seniority list dated 18.1.2018 and only then to make promotion on the post of Deputy Director.
(3.) The submission of the learned counsel for the petitioner is that the tentative seniority list has been published by the opposite party on 18.01.2018 and the petitioner has submitted objection to the same tentative seniority on 02.02.2018. Learned counsel submits that the objection has not been disposed of and the opposite parties are proceeding with the promotion. He submits that if the promotions are made, the right of the petitioner will stand defeated.;