Allahabad High Court
Meera Bharti S/O Sri Ramesh Chandra vs State Of U P Thr.Secy.Minor Irrigation U ... on 2 April, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- SERVICE SINGLE No. - 1890 of 2010 Petitioner :- Meera Bharti S/O Sri Ramesh Chandra Respondent :- State Of U P Thr.Secy.Minor Irrigation U P Lko. Petitioner Counsel :- Mohit Kumar Singh Respondent Counsel :- C.S.C Hon'ble Anil Kumar,J.
Sri Anil Saran, learned Standing Counsel put in appearance on behalf of opposite party nos. 1 to 4, prays for and is granted four weeks' time to file counter affidavit.
Rejoinder affidavit, if any, be filed within two weeks thereafter.
List thereafter.
Sri Mohit Kumar Singh, learned counsel for the petitioner submits that as per the Rule 4 of the Relaxation Rules, 2006, petitioner is entitled for promotion on the post of Accounts Clerk on completion of 4 & half years of service i.e. w.e.f. 17.01.2008. He further submits that opposite party has not considered the promotion of the petitioner on the post in question without any reasonable justification and reason the same is contrary to the Rules, 2006.
In view of the said fact, opposite party no. 2 i.e. Under Secretary, Minor Irrigation U.P., Govt. of U.P.,Lucknow is hereby directed to consider and decide the representation dated 15.07.2009 (Annexure no. 14 to the writ petition) of the petitioner in accordance with law.
Order Date :- 2.4.2010 krishna/*