SATYAVEER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) PETITIONER , who was initially recruited as a Senior Instructor in the Extension Training Centre of the Rural Development Department of Uttar Pradesh, came to be promoted as a Principal in 2010. The complaint of the petitioner, as raised in this writ petition, relates to the manner in which the Departmental Promotion Committee conducted selection for the post of Deputy Commissioner in relation to the year 2012 -2013. According to the petitioner, he was entitled to 41 marks and this is how he has calculated the marks with reference to the entries in his ACR for the five years, which are relevant to the selection year. In this regard, we refer to and extract paragraph 8 of the writ petition alone:

(3.) IT is pointed out that, while the matter stood thus, a special adverse entry was awarded against the petitioner by the first respondent Secretary. It is also pointed out that the Departmental Promotion Committee was to meet on 12.09.2013, but it was adjourned to 25.09.2013. By order dated 20.09.2013, petitioner was given a special adverse entry by the first respondent. Petitioner filed representation dated 04.10.2013 and that came to be rejected by order dated 24.10.2013. Accordingly, petitioner amended the writ petition and challenged the order dated 24.10.2013 also. This is besides challenging the original special adverse entry dated 20.09.2013.