N.N. Mathur, J. - (1.) By way of instant writ petition under Article 226 of the Constitution of India the petitioner seeks direction to declare him eligible for promotion to the post of Assistant Director (Agriculture) w.e.f. 7th July, 1990.
(2.) It is averred that while he was working on the post of Assistant Director (Agriculture), Kotri in addition to his own duties, he was placed under suspension by order dated 4.5.1990 pending departmental enquiry. He was reinstated by order dated 1.5.1991. He was exonerated in the departmental enquiry as per communication dated 15.2.1992.
(3.) The grievance of the petitioner is that during the period of his 10 suspension, the departmental promotion committee withheld his promotion because of the pendency of departmental enquiry and followed the procedure of sealed cover.;