RAKESH SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Bhupesh Kandpal, learned counsel for the petitioners and Mr. Yogesh Chandra Tiwari, learned Standing Counsel for the State.

(3.) Mr. Bhupesh Kandpal, Advocate, submitted that the present writ petition has been filed by the petitioners challenging the inaction on the part of the respondents' department whereby despite of the petitioners being eligible and competent to be considered for the promotion to the post of Assistant Engineer, the department is unnecessary delaying the process of the DPC. The petitioners have moved a representation dtd. 3/3/2025. The said representation is still pending.