Mansha Ram vs Himachal Pradesh Road Transport Corporation & Ors

Tarlok Singh Chauhan, J

The instant petition has been filed with the following reliefs:

(A) That a writ in the nature of Mandamus or any other appropriate writ order or directions may kindly be issued directing the Respondents to

promote the Petitioner to the post of Sub-Inspector w.e.f. he became eligible for the same or from the date his Juniors have been promoted vide order

dated 13.09.2017 with all consequential benefits and further to the post of Inspector from the due date as on the date of meeting of Departmental

Promotion Committee no charge-memo was served upon the Petitioner in departmental proceedings nor charge sheet was served in the criminal

proceedings.

(B) That a writ in the nature of Mandamus or any other appropriate writ order or directions may kindly be issued directing the Respondents to

consider the case of the Petitioner for promotion to the post of Sub-Inspector w.e.f. he became eligible for the same or from the date of his juniors

have been promoted with all consequential benefits and further to the post of Inspector, if the proceedings of Departmental Promotion Committee on

recommendation of which the immediate juniors have been promoted was convened after 25.05.2017, when the petitioner was served with a Charge-

memo in departmental proceedings and his result be kept in sealed cover.â€​

In the reply filed by the respondents, it has been clearly stated that the case of the petitioner for promotion could not be considered and has been

kept in a sealed cover in view of the pendency of criminal proceedings and in case he is exonerated of the charges, his case for promotion to the post

of Sub-Inspector as per his position in the seniority-list can be considered.

Consequently, the present petition is disposed of on the basis of the reply filed by the respondents. Pending application(s), if any, shall also stand

disposed of.