RAKESH TIWARI,J. - (1.) HEARD learned counsel for the parties and perused the record.
(2.) THE only relief sought by the petitioner in this writ petition is for a writ of mandamus commanding the opposite parties concerned to accord promotion to the petitioner and decide the representation dated 26.3.2003. It appears that the petitioner had been suspended from service with the direction that he will not be paid salary during suspension period. The petitioner has already retired from service.
(3.) IN paragraph 23 of the writ petition, the petitioner has stated that he has no alternative, efficacious remedy under any other law except to invoke extra-ordinary writ jurisdiction of this Court under Article 226 of the Constitution on the ground that he has not committed any misconduct and the order dated 14.5.1997 has been passed arbitrarily and on incorrect facts.;