DINESH MEHTA, J. - (1.) IA No. 1718/2017. Petitioner has moved the present application seeking disposal of the present writ petition in light of the judgment dated 28.01.2016 rendered by this Court in S.B. Civil Writ Petition No.1515/2013 Devi Lal v. State.
(2.) Prima facie the case is covered by the above referred judgment, the matter is taken up for consideration today itself.
(3.) By way of the present writ petition, the petitioner has challenged the Order/Communication dated 15.02.2010 and 15.07.2015 whereby the petitioner has been denied the benefit of selection grade in wake of the pendency of a criminal case against him.;