R.R. Prasaad, J. - (1.) HEARD learned Counsel appearing for the petitioner, learned Counsel appearing for the State and also learned Counsel appearing for the respondents.
(2.) THIS writ application has been filed wherein a simple prayer has been made to direct the respondent to appoint a person on promotion on regular basis on the post of Director, Mines as since long the said post is being manned by a person as in -charge Director. It was stated on behalf of the parties that the matter relating to appointment by promotion on the post of Director of Mines has already been taken by the Departmental Promotion Committee and is likely to be decided as soon as the clearance certificates of the persons claiming appointment from Lokayukta and also a Seniority list is made available by the Department concerned.
(3.) HOWEVER , learned Counsel appearing for the petitioner submits that he has every reason to believe that the petitioner's seniority shall not be taken into account.;