SHIV SWARUP SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE respondents are served and we find only respondent No.4 appearing.

(2.) ON the express statement of learned counsel for the petitioner that the writ petition would be argued today itself we dispose of the application and for the reason stated therein recall the order dated 4.4.2011 dismissing the writ petition in default.

(3.) IN May 1991 he was promoted as a Deputy Commissioner, a post which has been re-designated as Joint Commissioner. He thought that the promotion was pursuant to a regular DPC. The department took the stand that it was an ad-hoc promotion and not a regular promotion.