Sudhir Agarwal, J. - (1.) Called in revise. None appeared on behalf of petitioner.
(2.) By means of the present writ petition, petitioner has sought the following reliefs: "(i) issue a writ, order or direction in the nature of certiorari quashing the order dated 16.3.2000 (Annexure 8) with regard to petitioner only. (ii) issue a writ, order or direction in the nature of mandamus staying the operation of the order dated 16.3.2000 (Anneuxre No. 8) with regard to the petitioner only. (iii) issue interim mandamus staying the operation of the order dated 16.3.2000 (Annexure 8) and pay the salary to the petitioner in the promotion grade with seniority."
(3.) However, I have gone through the pleadings, grounds as also reliefs sought and find that petitioner is not able to make out a case so as to justify interference of this Court by granting reliefs, as prayed for.;