RAMESH CHANDRA KANDPAL Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Hari Mohan Bhatia, learned counsel for petitioner and Mr. Sanjay Bhatt, learned counsel for respondent.

(3.) Mr. Sanjay Bhatt, Advocate, submitted that the promotion of the petitioner shall be considered in accordance with rules within eight weeks'.