GIRISH CHANDRA JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition has been filed under Article 226 of the Constitution of India with the following prayers:- (i) Issue a writ, order or direction in the nature of certiorari, quashing the impugned order dtd. 5/1/2015 passed by respondent no.3 (Annexure No.-6 to this writ petition) as far as it relates to the respondent nos.3 to 8. (ii) Issue a writ, order or direction in the nature of mandamus, commanding/directing the respondent no.2 to promote the petitioner to the post of Executive Engineer without passing the professional examination, as respondent no.2 has failed to conduct the professional examination since the year 2014, as juniors to the petitioner have already been promoted.

(3.) In the course of hearing, the learned counsel for the petitioner submits that he does not want to press the prayer no.1. Hence, the prayer no.1 is considered as not pressed.