- (1.) THIS writ application was filed in the year 2003 and when it was listed for admission on 11.7.2003, it was directed to the State to file counter affidavit and the petitioner was also directed to file supplementary affidavit about the fact that he did attempt a number of times but failed to compete in the accounts examination.
(2.) IT appears that the supplementary affidavit was already been filed by the petitioner on 28.7.2003 but the counter affidavit, as directed by this Court, has not been filed by the State as yet. Today nobody appears on behalf of the State, therefore, the writ petition, which is pending for the last more than six years it is high time that it should be disposed of on its own merit on the basis of the averments made in the writ petition without waiting any further for the counter affidavit.
(3.) THE prayer of the petitioner is for direction to the respondents to grant him the benefit of second time bound promotion w.e.f. 1.10.1990 on the basis of 4th Pay Revision Commission's report as well as to pay his arrears of salary.;