- (1.) MR. Pan files vakalatnama in Court the same be taken on record.
(2.) NO affidavit-in-oppositfon has been filed since affidavit-in-reply had been filed by the respondent to contest the application before the learned tribunal.
(3.) THIS application is directed against the judgment and order dated 15th of January, 2007 passed by the learned Tribunal by which the petitioner's application for granting promotion has been rejected.;