UTTARAKHAND KHADI Vs. BASANT BALLABH PANT

JUDGEMENT

(1.) The application seeking condonation of delay of 40 days is not opposed by Shri Jagdish Chandra Belwal, learned Counsel for the respondent nos.1 and 2, and the delay of 40 days in preferring the appeal is condoned. The Delay Condonation Application (CLMA No.6323 of 2019) stands disposed of.

(2.) Heard Shri Amar Murti Shukla, learned Counsel for the appellant, Shri B.P.S. Mer, learned Standing Counsel for the State, and Shri Ravi Babulkar, learned Counsel for respondent no.4; and, with their consent, this Special Appeal is disposed of at the stage of admission.

(3.) This appeal is preferred against the order passed by the learned Single Judge in WPSS No. 438 of 2014 dtd. 28/2/2019. The respondents herein filed WPSS No.438 of 2014 seeking a writ of mandamus directing respondent nos.1 and 2 to promote the respondents to the vacant post of Senior Accountant from the date on which respondent nos. 3 to 5 have been promoted to the said post.