Deepak Sibal, J. - (1.) Through the present petition, the petitioner seeks promotion from the date when his juniors have been promoted, with all consequential benefits. After hearing counsel for the petitioner and perusing the record of the case, the facts that have emerged are that the petitioner was appointed as a Clerk on 18.12.1971 and on 01.07.1977, was promoted as Sub Divisional Clerk. Thereafter, on 27.11.1997, he was promoted as Accounts Clerk and further as a Deputy Superintendent on 19.09.2008. On 28.02.2010, the petitioner retired from service.
(2.) The present petition has been filed seeking promotion to the post of Accounts Clerk w.e.f. 07.09.1979 instead of 27.11.1997 and consequently, as a Deputy Superintendent w.e.f. 24.11.1995 instead of 19.09.2008.
(3.) The present petition is grossly belated as the claim for promotion as Accounts Clerk w.e.f. 07.09.1979 should have been made by him at the time when he was ignored on 07.09.1979 or at the most, on 27.11.1997, when he was actually promoted as Accounts Clerk.;