- (1.) Heard learned counsel for the parties.
(2.) By way of the instant writ petition, the petitioner has approached this Court praying for the following relief :- 1. The order impugned dated 13.3.2010 (Annexure-5) and the minutes of the DPC held on 24.12.2009 so far as same pertains to promoting the respondent no.2 instead of the petitioner may kindly be quashed and set aside; 2. The respondent may be directed to promote the petitioner on the post of Additional Chief Engineer for the vacancy pertaining to the year 2009-10 and to grant him all consequential benefits. 3. Any other appropriate order which is deemed just and proper in the fact and circumstances of the case may kindly be also passed. 4. The costs of the writ petition may kindly be awarded in favour of the petitioner.
(3.) The petitioner superannuated before the instant writ petition was filed and thus, the controversy is only being examined on the question of the petitioner s entitlement to receive monetary benefits in the event of the writ petition being allowed.;