Jammu & Kashmir High Court
C P Bala Ravi vs Satish Singh Irsme Secretary To on 31 March, 2022
Author: Puneet Gupta
Bench: Puneet Gupta
Sr. No. 100
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP(S) No. 301/2021
C P Bala Ravi, 104, RCC .....Appellant(s)/Petitioner(s)
(GREF) and others
Through: Mr. Rahul Pant, Sr. Advocate with
Mr. Anirudh Sharma, Advocate.
Vs
Satish Singh Irsme Secretary to ..... Respondent(s)
Govt. BRDB and Joint Secretary
Border Roads Ministry of DEF
and others
Through: Mr. Vishal Sharma, ASGI.
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
1. The consideration which was required to be given to the case of the petitioners has not been given till date is the grievance raised by the petitioners. Mr. Rahul Pant, learned senior counsel appearing for the petitioners has submitted that this has affected the service career of the petitioners badly as one of the petitioners has already retired and another is to attain superannuation today itself. The respondents have failed to get the DPC convened despite court orders.
2. Mr. Vishal Sharma, learned ASGI has submitted that the respondents- 2 CCP(S) No. 301/2021
department has forwarded the case of the petitioners to the concerned authority and it was for the said committee to finalize the cases of the petitioners.
3. It is unfortunate that despite order dated 16.08.2021 passed by the court to convene the DPC for consideration of all eligible persons including the petitioners for their promotion to the post of Assistant Executive Engineer (Civil) within a period of two months from the date copy of the order is made available to the respondents, the needful has not been done till date. Be that as it may, the committee required to finalize the case of the petitioners is directed to convene the meeting for the aforesaid purpose and accord consideration to the cases of the petitioners and file the decision finally taken in this regard by the next date positively. In case the DPC is not convened or the case of the petitioners is not finalized the explanation for the same shall be filed in the court.
4. Learned ASGI to convey the order of the court to the concerned.
5. List on 20.04.2022.
(Puneet Gupta) Judge Jammu 31.03.2022 Pawan Chopra PAWAN CHOPRA 2022.04.01 11:50 I attest to the accuracy and integrity of this document