DHARAMVEER PRAKASH Vs. COMMISSIONER, GARHWAL DIVISION

JUDGEMENT

(1.) HEARD Sri Shobhit Saharia, learned Counsel for the Petitioner, learned standing counsel, who has accepted notices on behalf of Respondents No. 1 and 2 and Sri H.M. Raturi, learned Counsel for the Respondent No. 3.

(2.) BY means of this writ petition, the Petitioner has prayed to issue a writ in the nature of certiorari quashing the order dated 09 -06 -2000 (Annexure No. 4 to the writ petition) passed by Respondent No. 1 - Commissioner, Garhwal Division, Pauri allowing the representation of the Respondent No. 3 and directing the District Magistrate, Tehri Garhwal, to pass order granting promotion to Respondent No. 3 Sri Mahesha Shah on the basis of decision of Selection Committee date 26 -07 -1998.

(3.) THE Selection Committee was constituted as per Rules and the Selection Committee after going through the record placed the Petitioner at serial No. 2 against the reserved category and Respondent No. 3 was placed at serial No. 1. However, Respondent No. 3 was not given promotion to the post Land Record Clerk - II because of two adverse entries recorded for the year 1995 -96 and 1996 -97 against the Respondent No. 3.