- (1.) Counsel for the respondents points out that the relief of promotion has been granted to the petitioner as he has been promoted to the post of XEN w.e.f. 22.12.2010. Counsel for the petitioner says that his claim for promotion from the date his juniors were promoted would still survive.
(2.) The present writ petition is rendered infructuous. The petitioner may have his remedy to agitate his right of promotion from the date his juniors were promoted before the appropriate Forum in the manner available to him under law. Disposed of accordingly.;