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Judgment
Ritu Bahri, CJ
The petitioner, in the present case, was appointed in the year 1980 on the post of Senior Instructor in Extension Training Centre in Rural Department, U.P. Thereafter, he was promoted in the year 1998 to the post of Extension Training Officer. In 2005, he was promoted to the post of Principal, Extension Training Centre.
His grievance started when the DPC was held on 17.09.2013 and an adverse entry was made in his ACR on 20.09.2013; his claim for promotion was rejected and juniors to him were promoted pursuant to the DPC held on 25.10.2013.
The grievance of the petitioner now is that that the adverse entry was made in his ACR with mala fide intention so that he could not be promoted. The entire facts require consideration in the present petition as the petitioner had retired from his service on 31.12.2014 and the promotion of the juniors to him was made on 11.08.2015 to the post of Deputy Commissioner.
The cause of action to claim parity came on 11.08.2015 after the petitioner had already retired on 31st December, 2014.
Since the petitioner had already retired on 31st December, 2014 and juniors to him were promoted thereafter, therefore, the petitioner had no claim of parity till the date of his retirement, i.e. 31st December, 2014.
The writ petition is, therefore, dismissed.