SHER SINGH AIRORA Vs. CHIEF REVENUE COMMISSIONER

JUDGEMENT

(1.) BY means of this writ petition the petitioner seeks a writ of mandamus to direct the respondents to consider the case of the petitioner for his promotion from the post forest Panchayat Inspector to the post of Naib tahsildar/peshkar.

(2.) I have heard learned Counsel for the parties and have perused the record.

(3.) THERE is no statement of fact in the writ petition that what are the number of posts to be filled up by promotion and what are the number of candidates to be considered for promotion from the final seniority list. In other words, what is the zone of consideration and whether the petitioner falls within the zone of consideration for promotion or not. In view of lack of these facts, petition lacks merit and is dismissed accordingly. No order as to costs.