LAWS(UTN)-2010-10-6

V K SHARMA Vs. STATE OF UTTARAKHAND

Decided On October 06, 2010
V.K.SHARMA Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The Departmental Promotion Committee is meeting today to consider the suitability of four Executive Engineers to be promoted to four posts of Superintending Engineer presently lying vacant. Petitioners are apprehensive that they may not be considered by the Departmental Promotion Committee. Petitioners are also apprehensive that the respondents, who according to the petitioners are not yet eligible for being considered for promotion, may be considered for promotion and may also be accorded promotion. Hence, the present Writ Petition.

(2.) We do not think, on the basis of mere apprehension, it was appropriate on the part of the petitioners to approach this Court. We feel and accordingly direct the Departmental Promotion Committee to consider all those Executive Engineers, who according to the Departmental Promotion Committee are entitled to be considered for promotion in accordance with rules and to consider them, and thereafter select four amongst them for supplying four vacancies of Superintending Engineers.

(3.) The writ petition is accordingly disposed of.