VASANTHA P.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought of issuance of writ of mandamus directing the respondent authority to consider the representation dtd. 5/12/2016 at Annexure-'F' for consideration of retrospective promotion with effect from 6/8/2016 as Assistant Executive Engineer (Electrical) and consider the representation dtd. 29/3/2021 vide Annexure-'L' so as to examine the request for promotion as Executive Engineer.

(2.) The petitioner submits that during the pendency of present proceedings by virtue of communication issued on 25/7/2022 by the Director of Municipal Administration addressed to the Secretary, Urban Development Department, a recommendation is made to consider his case. Reliance is placed on the following observations of the said communication reading as hereunder:

(3.) Accordingly, it is submitted that in light of the communication of 25/7/2022 addressed by the Director of Municipal Administration to the Secretary, Urban Development Department, the case of the petitioner for promotion requires to be considered taking note of the previous representation at Annexure-'F' dtd. 5/12/2016 and Annexure-'L' dtd. 29/3/2021.