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Judgment
Petitioners have approached this Court seeking the following relief:
"(i) Issue a writ, rule or direction in the nature of certiorarifide mandamus commanding and directing to the respondents to consider the case of the petitioners for the post of Principal Grade - II, I.T.I. against the vacant post including all other eligible persons by concluding the promotional exercise keeping in view the facts highlighted above forthwith and preferable one month today or within a such time to which the Hon''ble Court may deem fit and proper in the circumstances of the case by correcting the order dated 27.09.2017 so far as it shows the infinity and contradiction to the Govt. order prescribing the time limit for promotional exercise as well as the act of the respondent no. 3 to procrastinate the matter of promotion
along with its effect and operation also after calling the entire record from the respondents."
Briefly put, the case of the petitioners is as follows: Petitioners are working as Foreman. Next promotional post they aspire to is Principal I.T.I. Grade-II. Annexure No. 1 is the order, which has been passed, wherein, it is, inter alia, stated that, in the light of the advice received from the Government, the amended requisition for making the same available to the Public Service Commission will be sent to the Government. Apparently, the Public Service Commission has asked for certain clarifications and Annexure No. 1 order would show that they were seeking advice from the Government in regard to the amended requisition to be sent to the Public Service Commission for making promotion to the post of Principal I.T.I. Grade-II.
Today, when the matter came up, we heard Mr. Kishore Kumar, learned counsel appearing for the petitioners, Mr. Paresh Tripathi, learned Chief Standing Counsel for the State of Uttarakhand and also Mr. B.D. Kandpal, learned counsel appearing for the Public Service Commission/respondent no. 5.
Mr. Paresh Tripathi, learned Chief Standing Counsel would submit as follows:
The necessary inputs required by the Public Service Commission will be made available within a period of one month from today.
Mr. B.D. Kandpal, learned counsel appearing for the Public Service Commission would submit that, upon receipt of the requisite information from the Government, the Public Service Commission will organize the D.P.C. within a period of one month thereafter.
The writ petition stands disposed of recording the aforesaid submissions.