(1.) BY mutual consent of both the learned counsel for the petitioner and the learned Special Government Pleader, the main writ petition is taken up for final disposal.
(2.) THE petitioner has come forward with the present petition seeking for the relief of quashing the order of the first respondent dated 11. 6. 2009 and to direct the respondents to promote the petitioner to the post of Principal Grade ii.
(3.) THE learned counsel for the petitioner contended that the name of the petitioner was included in the interse seniority list dated 24. 03. 2009 issued by the proceedings of the second respondent in RC No. 345/j2/2009. It is also submitted by the learned counsel for the petitioner that again the second respondent in his proceedings in RC No. 345/j2/2009 dated 11. 05. 2009 finalising the interse seniority list of Readers and Lecturers working in the Government colleges referring the earlier proceedings dated 24. 03. 2009 included the name of the petitioner. It is contended by the learned counsel for the petitioner that after including the name of the petitioner in the inter-se seniority list dated 24. 3. 2009 and 11. 5. 2009, surprisingly excluded the petitioner's name in the impugned order dated 11. 6. 2009 for the promotion to the post of Principal Grade ii post. It is also pointed out by the learned counsel for the petitioner that as per the Government Order in G. O. Ms. No. 177 Higher Education (F1) Department dated 11. 06. 2009, the first respondent issued a panel of 42 persons selected for the post of Grade II Principal for the year 2009 and in the same order, it is stated that any person who has not been included in the promotion list is entitled to give a representation within a period of two months from the date of issue of the order dated 11. 06. 2009, but on the same day, the impugned order of posting of Principal Grade II was issued depriving the opportunity of the petitioner to put forward his representation seeking for the relief of including his name in the order dated 11. 6. 2009.