GULVIR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Abhijay Negi, learned counsel for the petitioner and Mr. Anil Bisht, learned Additional Chief Standing Counsel for the State.

(2.) In this writ application, the petitioner has prayed to issue a writ in the nature of certiorari to quash the impugned order issued by the Secretary (In-charge), Forest Sec. -1, Government of Uttarakhand vide its letter no. 651/x-1-2021-04(07)2021 dtd. 5/5/2021 (Annexure-18) and no. 981/x-1-2021-04(07)/2021 (Annexure-19) dtd. 29/6/2021 Annexure-19 to the writ application, wherein the representation of the present petitioner Gulveer Singh, wherein the representation of the present petitioner Gulveer Singh for promotion to the Deputy Director has been rejected by the In-charge Secretary of the Forest Department. This representation (Annexure-17) has been rejected on 5/5/2021. Anneure-18 is also another representation to the Principal Secretary, Forest and Environment Department, State of Uttarakhand.

(3.) The leaned counsel for the petitioner submits that as for Regulation-27 of the dated 27 of the Notification No. 1080/X-1-2017-10(13)/2001 dtd. 26/7/2017, the State of Uttarakhand has jurisdiction to give him promotion by relaxation of the Rules. It is brought to our notice that the petitioner was retired on 28/2/2018 and after completion of 37 years of service, he was given only once. It is also admitted that in lieu of promotions, he has been given 3 Assured Career Progress and the consequent financial benefits. Now the petitioner after retiring on 28/2/2018, after a lapse of 3 years 10 months, has filed this application with the innocuous prayer of directing the Principal Secretary of Forest Department to take a decision on his representation.