HAR GOVIND DAS Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Heard Shri Indra Raj Singh, learned Counsel for the Petitioner and Shri Neeraj Upadhyay for the Respondents.

(2.) With the consent of the learned Counsel for the parties, this writ petition is being finally heard and decided at this stage under the Rules of the Court since pleadings are complete.

(3.) The Petitioner Har Govind Das has challenged the orders dated 22.2.2000 (Annexure-4), 6.7.2000 (Annexure-5), 21.9.2002 as mentioned in the order dated 23.9.2002 (Annexure-7), 26.4.2004 as mentioned in the order dated 30.4.2004 (Annexure-8) and order dated 8.9.2006 as mentioned in the order dated 11.9.2006 (Annexure-10) whereby he has been denied promotion on the post of "Upper Division Assistant' from the date his junior was promoted and all other consequential benefits and his representation/appeal in this regard has been rejected.