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Judgment
6 paragraphs · 223 wordsJustice Sanjay Karol, J.—Petitioner has prayed for the following relief:
(a) That the respondents may be directed to promote applicant as Horticulture Development Officer from due date with all consequential benefits.
In reply filed by the respondents it is so stated that:-
The applicant has no locus standi to file and maintain the present O.A. as the R&P rules to the post of Horticulture Development Officers were suspended by the Government due to formation of common cadre of the different categories of officers in the Department of Horticulture. In the absence of the R & P rules, the applicant and others eligible Horticulture Extension Officers could not be promoted as Horticulture Development Officer. Now the new R&P rules have recently been finalized and as such the eligible incumbent alongwith applicant shall be promoted very shortly. Hence, the O.A. may please be dismissed straightway in the interest of justice.
Thus, there shall be a direction to the respondents to look into the matter and take appropriate action in accordance with law, for considering the petitioner for promotion to the post of Horticulture Development Officer, if already not considered. Needful shall positively be done within a period of three months from the date of receipt of certified copy of the judgment.
Petition stands disposed of, so also the pending application(s), if any.