M.M.KUMAR. J. - (1.) (ORAL)
(2.) THIS petition filed under Article 226 of the Constitution prays for issuance of a writ in the nature of certiorari quashing order dated 30.8.2006 (P-5) transferring the petitioner from Jind Depot to Hissar Depot considering him to be junior most. Challenge has also been made to the order dated 12.4.2006 (P-3) to the extent it promote the petitioner w.e.f. 1.8.2001 instead of 13.3.1999 when his juniors were stated to be promoted. A further prayer has been made to direct the respondents to declare the petitioner senior to the persons who are junior to him in the seniority list and to promote him from the date from which they were promoted i.e. 13.3.1999. The petitioner has approached this Court without making any representation to the respondents claiming the aforementioned reliefs. Therefore, we deem it just and appropriate to relegate the petitioner to the remedy of filing detailed representation before respondent No. 2 making grievance about his date of appointment on the post of Tyre-man including seniority instead of 1.8.2001 from an earlier date. Let a representation be made under a Registered A.D. cover within a period of two weeks, which shall be decided by respondent No. 2 within a period of two months by passing a speaking order from the date of receipt of the representation. The writ petition stands disposed of in the above terms.;