Anusuya Prasad vs State of Uttarakhand and Others

B.S. Verma, J.—Heard Mr. B.S. Negi, Advocate for the Petitioner and Mr. Dinesh Gehtori, Brief Holder for the State.

By means of this writ petition, the Petitioner has sought following relief:

i) Issue a writ, order or direction in the nature of mandamus directing the Respondents to promote the services of the Petitioner on the post of Registrar Kanungo forthwith.

ii) Issue any other order or direction which this Hon''ble Court may deem fit and proper in the circumstances of the case

iii) Award cost of the petition

According to the Petitioner, he is eligible for promotion on the post of Registrar Kanungo. The claim of the Petitioner is that junior and similarly situated persons have been promoted while the Petitioner is deprived from the benefits of promotion. In this regard, the Petitioner made a representation before Collector, Chamoli which is still pending.

During the course of arguments, learned Counsel for the Petitioner has submitted that representation, made by the Petitioner is still pending and prays that the same be decided with a reasoned and speaking order.

The prayer made is innocuous.

Therefore, the writ petition is disposed of with the direction that Respondent No. 4 shall decide the representation, moved by the Petitioner, by a reasoned and speaking order, within a period of six weeks from the date of production of certified copy of this order.

Interim Relief Application No. 9632 of 2010 stands disposed of accordingly.