JITENDRA KUMAR PANDEY Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner seeks the relief of promotion from 2006. Petitioner also seeks compensation and costs incurred by him for his alleged harassment and for filing of the present writ petition.

(2.) The writ petition is filed by the petitioner in person and it is seen that the writ petition is not happily drafted. In fact, the writ petition does not contain the necessary averments required of cause of actions for grant of promotions.

(3.) A reading of the writ petition shows that there are basically the following heads urged in the writ petition for questioning the denial of promotion to the petitioner to MM-III:-