NEERAJ KUMAR Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) The petitioner was appointed in the year 1987 as Junior Engineer in Non-Conventional Energy Development Agency (hereinafter referred to as NEDA), when the State of U.P. was not yet divided into State of Uttar Pradesh and State of Uttarakhand. The petitioner was promoted as Project Officer on 16.10.1995. Respondent no.4, on the other hand, was appointed in NEDA as Project Officer on 08.05.1984. The 5th respondent was appointed as Project Officer in NEDA on 03.05.1984. The petitioner has approached this Court with the reliefs, which we have already quoted. Pleadings have already been exchanged.

(3.) We heard Mr. Krishan Mohan Agarwal, learned counsel appearing on behalf of the petitioner, Mr. Ramji Srivastava, learned counsel for respondent nos. 2 & 3, Mr. Siddhartha Sah, learned counsel for respondent nos. 4 & 5 as well as Mr. Pradeep Joshi, learned Govt. Pleader.