(1.) The challenge is against Ext.P5 verdict passed by the Tribunal, whereby the reliefs sought for in the O.A. for retrospective promotion to the post of Inspector with effect from 13.10.2003 or at least with effect from 31.10.2003 (with reference to the relevant facts and figures including the date of promotion of the juniors) were declined to the petitioner. It is the further grievance, that despite bringing out the actual position to the notice of the Tribunal by filing a review, interference was declined and the same was also dismissed as per Ext.P8.
(2.) Heard learned counsel for the petitioner and the learned Standing Counsel for the respondents.
(3.) The sequence of events is as follows: The petitioner started his career by joining the post of LDC on 11.5.1993. It is stated that initially, he joined the post in New Delhi and subsequently, suffering the loss of seniority, he came over to Cochin.