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Rajesh Kumar Sharma vs Union Of India And Others

High Court Of Himachal Pradesh · Decided on 5 October 2020 · Citation: (2020) 10 SHI CK 0280

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Jyotsna Rewal Dua, J
RESULT
Dismissed
CASE NUMBER
Civil Writ Petition No. 2981 Of 2020
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Judgment

6 paragraphs · 194 words

Tarlok Singh Chauhan, J

1.

The instant petition has been filed for the grant of following substantive relief:-

(i) "That writ of mandamus may kindly be issued, directed the respondent No.2 and 3 to give promotion to the petitioner from the due date with all consequential benefits, in view of the fact that petitioner has been deprived from the said promotion without any justification."

2.

The petitioner, admittedly, is no longer in service after the judgment rendered by this Court in CWP No.2369 of 2020, titled Dr. Rajesh Kumar Sharma and others Versus Union of India and others, decided on 18th September, 2020, therefore, once that being so, obviously the petitioner is having no claim for promotion. It is that the petition itself was

filed on 19th June, 2020, when the petitioner was promoted in service and has lost his case with the passage of time.

3.

Accordingly, the instant petition is dismissed as not maintainable. However, the petitioner is at liberty to approach this Court in case he is still aggrieved for the cause of action that has arisen after passing of the judgment. Pending miscellaneous application(s), if any, also stands disposed of.