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Judgment
5 paragraphs · 229 wordsKurian Joseph, C.J. 1. The writ petition is filed with the following prayers:
I) That the Respondents may be directed to consider the applicant for promotion to the post of Naib Tehsildar w.e.f. 26.12.1989 I.e. the day when the applicant became eligible to be considered for promotion to the post of Naib Tehsildar or from the date in Annexure-A/1 I.e. the date when juniors to the applicant were promoted.
II) The Respondents may be directed to release all consequential service benefits to the applicant.
In the detailed reply filed by the 2nd Respondent, it is stated that the appointment of Shri Ramesh Chand, Kanungo of Settlement Department is 13.3.1985 and as such, all persons senior to him in that department have to be placed above said Kanungo for the promotion of Naib Tehsildar. The various factual details are also furnished with regard to the date of appointment. There is no rejoinder. In case the 2 Petitioner has any dispute with regard to factual and legal position, as stated above, it will be open to him to approach the 2nd Respondent, in which case, the matter will be duly considered by the 2nd Respondent with notice to the Petitioner and affected parties and appropriate action in the matter will be taken within another four months.
The writ petition is disposed of, so also the pending application(s), if any.