P.P. Bhatt, J. - (1.) HEARD the learned counsel for the petitioner as well as the learned counsel for the State. Perused the papers.
(2.) WITH consent of the learned counsel for the parties, this case is taken up for final disposal. Mr. Sunil Singh learned counsel appearing for the Respondent -State waives service of Rule on behalf of the State.
(3.) THE petitioner by way of filing the present writ petition under Article 226 of the Constitution of India has prayed for issuance of appropriate writ/direction commanding upon the respondents to consider the case of the petitioner for promotion in Junior Selection Grade w.e.f. 1997 as the juniors to the petitioner have been granted promotion vide notification dated 27.2.1999 w.e.f. 20.8.1997. Subsequently during pendency of this writ petition the petitioner filed I.A. No. 2712 of 2010 seeking amendment in the main petition with a prayer to consider the case of the petitioner for promotion to the post of Senior Selection Grade as the Juniors to him have been given the said promotion on the post of Senior Selection Grade during pendency of this writ petition. The said I.A. for amendment was allowed by order dated 22.7.2010 and accordingly the petitioner was permitted to carry out amendment in the petition.;