(1.) Petitioner has approached this Court seeking the following reliefs:
(2.) Briefly put, the case of the petitioner is as follows:
(3.) Though, the petitioner was eligible to be considered under the earlier Regulations, who had completed five years of service, he was not considered. When the DPC met in the year 2014, the case of the petitioner was rejected on the basis that he had enrolled himself for the B.Tech course prior to his appointment. The said decision is challenged in the first relief by way of seeking to quash the decision dated 20.12.2014. Further, as already noticed, the petitioner seeks to challenge order dated 19.01.2015 issued by the Chief Engineer (Headquarter), by which respondent no. 3 has scored off the name of the petitioner from the roll of B.Tech/AMIE degree holders. By order dated 02.09.2015 (Annexure No. 14), the party respondent has been promoted as Assistant Engineer.