ANIL KSHETARPAL,J. - (1.) Through this writ petition, filed under Article 226/227 of the Constitution of India, the petitioner prays for the following substantive relief:- "i) issue an appropriate, Writ, Order or direction especially in the nature of Mandamus, directing the respondents to promote the petitioner as P/Inspector from the date persons junior to the petitioner were promoted as such with a further direction to the respondents to refix the pay of the petitioner and to grant all other consequential benefits for which he is legally entitled."
(2.) On 22.01.2021, after hearing learned counsel for the petitioner, the following order was passed:- "The hearing of the case was held through video conferencing on account of restricted functioning of the Courts. At the outset, learned counsel for the petitioner was requested to explain as to how this second petition is maintainable in view of the fact that the petitioner has previously filed a petition i.e. Civil Writ Petition No.37361 of 2019 but he omitted to claim the relief sought for in this writ petition particularly when he could seek it in the previous writ petition as the cause of action for seeking the relief had already arisen on 30.07.2019 when the juniors of the petitioner were promoted but the petitioner was not considered. List on 01.02.2021, for arguments. To be listed in urgent."
(3.) Learned counsel representing the petitioner has been, once again, heard at length.;