SANJIB BANERJEE,J. - (1.) The petitioner complains of an order of June 2, 2015 by which the petitioner's representation for being considered for promotion has been rejected.
(2.) On a previous petition of this petitioner, WP No.2216(W) of 2015, this Court had required the petitioner's fresh representation to be considered in accordance with law by the second respondent to the earlier petition. The order also provided that if the second respondent to such earlier petition was of the opinion that the petitioner did not meet the eligibility criteria, due reasons in support of the decision should be communicated.
(3.) The petitioner's representation was considered afresh. The order dated June 2, 2015 records that the promotion policy under which the petitioner seeks a consideration of his case has been set aside by an order of September 26, 2014 and an appeal is pending therefrom.;