Rajesh Singh Chauhan, J. - (1.) Heard Sri H.P. Gupta, learned counsel for the petitioner and Dr. Uday Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.
(2.) By means of this writ petition, the petitioner has prayed for the following reliefs:- "(I) Issue a writ, order or direction in the nature of mandamus directing the opposite parties to open the sealed cover procedure, wherein recommendation of the D.P.C. held in the year 2016 has been kept in sealed cover procedure, while the juniors to the petitioner has been promoted vide order dated 30.09.2016. (II) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to promote the petitioner with all the incidental and consequential service benefits including arrears of salary for the post of Additional Director (Level-V) in the pay scale of Rs.37400-67000 grade pay Rs.8900 with effect from 30.09.2016. (III)? Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to extend the benefits of the 4th A.C.P. on completion of 24 years continuous satisfactory service with effect from 01.12.2008."
(3.) The contention of Sri H.P. Gupta, learned counsel for the petitioner is that one departmental inquiry, which was initiated against the petitioner in the year 2011, has been finally concluded on 27.10.2017 as office memo to that effect has been issued by the Secretary of the Department, which is contained as Annexure No.6 to the writ petition.? On account of the aforesaid inquiry, the candidature of the petitioner was kept under sealed cover and since the said inquiry has been concluded wherein the petitioner has been exonerated, the sealed cover should be opened.;