- (1.) The present writ petition has been filed with the following prayers: For grant of an appropriate writ in the nature of mandamus commanding upon the Respondents to grant promotion to the post of Fuel Technologist with effect from the date of his eligibility i.e.since 14.2.1994 at par with Electrical Executive Engineer (Selection Grade) with all monetary and consequential benefits without any delay and for maintenance of status quo with regard to office order No. 5548 dated 27.10.1989 read with office order No. 6328 dated 19.12.1990 in terms of order dated 24.10.89 passed in C.W.J.C. No. 7904 of 1989.
(2.) In nutshell, the case of the Petitioner is that since he had been working as Assistant Fuel Technologist , therefore, he was entitled to be promoted as Fuel Technologist. In Para-30 of his petition, the Petitioner has quoted as follows: Even the matter relating to the promotion of the Petitioner to the post of Fuel Technologist was discussed in the meeting held by the Departmental Promotion Committee which would unequivocally show that the Petitioner is the only candidate holding such post in the hierarchy of Fuel Technologist with effect from 14/2/1989 in the scale of Rs. 3300-4950 which is at par with Electrical Executive Engineer and he has completed 7 years.
(3.) This part of the pleadings ,now when put to the learned Counsel, falls on the ground that these things are not substantiated by any document. The only document relied in support of this assertion is Annexure-13, wherein an office note has been prepared to the effect that this is to be submitted to the DPC (Departmental Promotion Committee), which was never considered. Therefore, the claim of the Petitioner is also based on a misconception and false assertion in the writ petition.;