RAJVEER SHARMA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri B.K. Singh, learned counsel for the petitioner, learned Additional Chief Standing Counsel and Sri Kuldip Mani Tripathi, learned Additional Advocate General, assisted by Sri Vinod Kumar, learned counsel for the respondent-State.

(2.) In the abovementioned writ petitions in question, as common question of law has been engaging the attention of this Court, the writ petitions are being decided collectively and Writ Petition No.8632 (SS) of 2010 is being treated to be leading case.

(3.) The present writ petition has been filed before this Court for issuance of a writ in the nature of Mandamus commanding the respondents to grant notional promotion on the post of Cooperative Supervisor Grade-II/ Assistant Development Officer Cooperative with effect from the date juniors to the petitioner have been promoted with all consequential benefits.