CHANDRA SHEKHAR JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners vide the present Writ Petition under Article 226 of the Constitution of India are seeking the following reliefs:

(2.) Learned counsel on behalf of the respondents on instructions submits that petitioner is eligible for promotion w.e.f 1/1/2023 and accordingly vide Communication dtd. 23/2/2023 the proposal has been forwarded to the Competent Authority.

(3.) In view of aforesaid, we hereby dispose of the present petition directing the respondents to take final decision on the proposal within two months. We further make it clear that if the petitioner is eligible, the respondent shall conduct the DPC within three months thereafter.