(1.) This Writ Petition is filed by the petitioner seeking for issuance of a writ of Mandamus, to direct the respondents to promote the petitioner to the post of Junior Assistant in terms of panel prepared by the first respondent in file Reference No.24000/E2/2/2014-1, dated 23.11.2016.
(2.) The case of the petitioner is that he joined in the service of respondent as a Nursing Assistant in the year 1990. Thereafter, he was given training by the respondent and he had successfully completed Nursing Assistant Training from respondent Hospital and to that effect, he was given certificate dated 09.11.1994. Thereafter, he was posted as Male Nursing Assistant Grade II under the respondent from 1994 and the petitioner continued to discharge his duty as Male Nursing Assistant Grade II and for the past 25 years, the petitioner was working in the same post without any promotion and his next avenue of promotion is Nursing Assistant Grade-I and in fact there are more than 10 vacancies were available in the said post and in order to avail the said opportunity, the petitioner made a representation and the same was also rejected by the second respondent dated 17.07.2015 and the same was also challenged by the petitioner before this Court by filing a writ petition in W.P.(MD)No.14833 of 2015 seeking promotion from Nursing Assistant Grade-II to Nursing Assistant Grade-I and the same is also pending before this Court.
(3.) The other avenue was also available to the petitioner to seek promotion from Nursing Assistant Grade II to Junior Assistant. In order to avail the said benefit, the petitioner has made a representation on 30.11.2016 to the second respondent and the same was also forwarded to the first respondent on 05.12.2016. Inspite of the same, no order was passed so far and hence, the present writ petitioner has been filed.