- (1.) Heard learned counsel for the parties.
(2.) This writ petition has been filed by the petitioner challenging his supersession by many of his juniors in promotion on the post of Naib Tehsildar against the vacancies of the year 1997-1998 and also the adverse entries recorded in his APAR of the year 1996-97 as conveyed to him by communication dated 5.9.1997.
(3.) Shri B.M.Sharma, learned counsel for the petitioner argued that actually the respondents treated the petitioner as not eligible for promotion and did not consider his case only because of above referred to adverse entries conveyed to him vide communication dated 5.9.1997.;