Allahabad High Court
Prabhat Kumar vs U.P. State Wear Housing Corporation ... on 30 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 32 of 2008 Petitioner :- Prabhat Kumar Respondent :- U.P. State Wear Housing Corporation Thru M.D. & Anr. Petitioner Counsel :- Ramesh Kumar Srivastava Respondent Counsel :- Rakesh Chaudhary,Rakesh K Chuahdary Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the petitioner and the learned counsel for the opposite parties.
Submission of learned counsel for the petitioner is that petitioner's promotion on the next higher post was ignored by the opposite parties deliberately and a person much junior to the petitioner was promoted. The petitioner in this regard has made various representations, but they have gone unattended by the opposite parties. The petitioner is going to retire tomorrow and, therefore, if any notional benefit can be conferred upon him, then the opposite parties may consider and dispose of the representation of the petitioner in accordance with law in re regard to promotion from the date the junior was promoted.
Considering the aforesaid facts, this writ petition is disposed of finally with the direction that the petitioner's representation contained in Annexure No.6 to the writ petition shall be considered and disposed of by the competent authority within a period of two months from the date a certified copy of this order is produced before him.
Writ petition is disposed of finally.
Order Date :- 30.7.2010 Rao/-