ADITYA KUMAR DINKAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Prayers sought in the amended writ petition are as follows:

(2.) Briefly put, the case of the petitioner is as follows: The petitioner was appointed as Assistant Engineer in Irrigation Department in the year 1983. He came to be promoted to the post of Executive Engineer on 17.05.2000. Thereafter, he was promoted to the post of Superintending Engineer on 01.03.2007. Still later, he came to be promoted as Chief Engineer Level-II on 31.05.2013.

(3.) As far as the party respondent is concerned, he was appointed in the year 1979 as Assistant Engineer. He was originally promoted as Executive Engineer on 05.02.2005 but he was given notional promotion as Executive Engineer on 24.02.2004. In the next higher cadre of Superintending Engineer, he was originally granted promotion with effect from 31.05.2013. Later, however, he was given notional promotion with effect from 24.02.2010 as a Superintending Engineer. As far as the next higher post of Chief Engineer is concerned, the party respondent was given promotion as Chief Engineer Level-II by order dated 25.02.2016. The bone of contention relates to the right to promotion to the post of Chief Engineer Level-I.