RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri S.C. Yadava, learned counsel for the petitioner and Sri Vishal Verma, learned State counsel for the State-respondents.
(2.) By means of this petition, the petitioner has assailed the office memo dated 28.6.2013 passed by the Under Secretary of the department holding that since the petitioner has not completed one year's probation period on the post of Deputy Secretary, therefore, he cannot be promoted on the post of Joint Secretary under the relevant Rules.
(3.) The petitioner retired on 30.6.2013 after attaining the age of superannuation.;