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Judgment
5 paragraphs · 275 wordsV.K. Ahuja, J.—The writ petition is filed with the following prayers:
(i) Issue a writ of mandamus or any other appropriate writ, order or direction quashing the notification No. IPH(A)2(B)2-85/2010 dated 19th January, 2011 (Annexure P-6) qua the Respondent No. 6 to 9 with further directions to the Respondent No. 1 to conduct review DPC, reconsidering the case of the Petitioner for promotion to the post of Assistant Engineer over and above his juniors, within a time bound manner, with all consequential benefits.
(ii) Issue a writ of mandamus or any other appropriate writ or order or direction to Respondents No. 1 and 2 to reconsider the case of the Petitioner keeping in view his AC Rs for the year 2007-08 which have been reassessed by the accepting authority vide his letter dated 13.1.2011, with all consequential benefits.
It is the case of the Petitioner that he had filed a representation before the first Respondent, which has not been considered so far. It is also the contention of the Petitioner that his AC Rs for that period were revised and as such he was not considered for promotion. Therefore, there will be a direction to the first Respondent to look into Annexure P-5, representation and pass appropriate orders thereon within a period of three months. A copy of this judgment along with a copy of the writ petition and the representation shall be filed before the first Respondent within a period of one month from today before the first Respondent, who shall consider all the aspects and decide the representation.
The writ petition is disposed of, so also the pending applications, if any.