- (1.) Heard learned counsel appearing for the petitioner, learned Additional Chief Standing Counsel appearing for the State-respondents and the learned counsel representing the respondent no.9.
(2.) This Court by means of the order dated 03.07.2018 had directed the learned Additional Chief Standing Counsel to produce the proceedings of the Departmental Promotion Committee and the entire related record to ascertain the correct fact as to whether in terms of the relevant Government Orders any bench mark was fixed by the Departmental Promotion Committee or not. Pursuant to the said order dated 03.07.2018 passed by the Court, the relevant record, which includes the proceedings of the Departmental Promotion Committee held on 22.01.2018, was produced, which has also been perused by us.
(3.) By means of this petition, filed under Article 226 of the Constitution of India, the petitioner, who substantively holds the post of Additional Director has primarily challenged the proceedings of the Departmental Promotion Committee held on 22.01.2018 for making selection for the purposes of making promotion to the post of Director (Agriculture).;