Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India claiming the following reliefs: "It is, therefore, most respectfully prayed that this writ petition may kindly be allowed with costs and by issuing an appropriate writ, order or direction, the respondents may be directed to convene the DPC for promotion to the post of Officer Superintendent for the year 2012-13 when the post became vacant and if the petitioner is found suitable for the same as per the rules, he may be promoted to the post of Office Superintendent from the date the post became vacant with all consequential benefits including salary, allowances and further promotions. Any other order favourable to the petitioner may also be passed."
(2.) It is admitted by learned counsel for the petitioner that the petitioner stood retired but the petitioner seeks his consideration whenever the DPC for the year 2012-13 for the post of Office Superintendent is carried out.
(3.) Learned counsel for the respondent has opposed the submissions.;