Ritu Bahri, J. - (1.) Petitioner by way of present petition is seeking directions to the respondents to promote him on the post of Joint Director w.e.f. 01.10.2011 and grant him all the consequential benefits.
(2.) Petitioner while serving as an Assistant in respondent's department, was selected and appointed as District Public Relation Officer on 31.03.1992. He worked as Public Relations Officer and got various appreciation letters (Annexures P -1 to P -3). Thereafter, he was promoted as Deputy Director on 23.06.2003 on the basis of his seniority -cum -merit, vide order dated 20.06.2003 (Annexure P -4). The next promotional post from the post of Deputy Director was Joint Director and necessary qualifications as per Haryana Public Relations Departmental (Group A) Service Rules, 1982 is as under: - - "Four years experience as Deputy Director, Radio and Press Liaison Officer, OR Divisional Campaign Officer."
(3.) A post of Joint Director became available in the department on 01.10.2011 but petitioner was not promoted. Thereafter, he moved an application for his promotion dated 04.10.2011 (Annexure P -5) and his case was sent by respondent No. 3 i.e. Director General, Information, Public Relations & Cultural Affairs Department to the Government, vide letter dated 07.10.2011 (Annexure P -7). The Government vide letter dated 17.10.2011 (Annexure P -8) directed respondent No. 3 to send promotion agenda to the Government within two days for convening of Departmental Promotion Committee (for short 'DPC'). On the very next day office of respondent No. 3 sent the promotion agenda to Government vide letter dated 19.10.2011 (Annexure P -9). The petitioner thereafter retired on 31.10.2011.;