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Judgment
Heard counsel for the appellant and counsel for the
State.
The writ application of the petitioner was disposed of
vide order dated 07.01.2014 by the learned single Judge, who refused
to give any direction for grant of promotion to the appellant on the
post of Headmaster with effect from 2007, i.e. the so-called date
when he became eligible.
The learned single Judge has categorically noted the
extract of the counter affidavit especially in paragraph 5 and 6 and
from the reading of the same it is evident that when the case of
promotion of the petitioner was taken up in the year 2006, the
promotion was granted to the general category candidates whose
serial number was 400. Petitioner stood much below at serial number
1034. Thereafter he superannuated on 31.08.2010. If the juniors have
been granted promotion on 07.12.2010, the petitioner cannot make a
grievance that after his retirement juniors have been granted
promotion and this exercise should have been done and completed
before his superannuation.
The order of the learned single Judge does not require to
be interfered with. Appeal is dismissed.