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Judgment
The reliefs sought in the writ petition are as follows:
"A. Issue a writ, order or direction in the nature of mandamus declaring the action of the Respondents, particularly Respondent No. 2 in the matter, as arbitrary and illegal. B. Issue a writ, order or direction in the nature of mandamus directing the Respondent No. 2 to forthwith take a decision on the petitioner''s representation dated 31.10.2017 (Annexure No. 5 to the writ petition). C. Issue a writ, order or direction in the nature of mandamus directing the Respondents to grant all consequential benefits to the petitioner.
The petitioner was working as a Foreman and, according to him, he is eligible to be considered for the post of Principal, Government Industrial Training Institute. According to him, there is a final seniority list prepared. According to him, persons at Sl. No. 18 to 33 of the eligibility list are much junior to the petitioner.
We heard Mr. Bhagwat Mehra, learned counsel for the petitioner and Mr. Rajeev Singh Bisht, learned Brief Holder on behalf of the State of Uttarakhand/respondent nos. 1 and 2.
It is submitted by Mr. Rajeev Singh Bisht, learned Brief Holder that D.P.C. will be held but not immediately.
In the circumstances, leaving open all the contentions of the petitioner and also with the liberty to approach this Court again seeking the same reliefs, we dispose of the writ petition by directing respondent no. 2 to take a decision on Annexure No. 5 in accordance with law within a period of ten days from the date of production of the certified copy of this judgment.
Let certified copy of this order be issued today itself.