GAYA PRASAD PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Samir Sharma, learned counsel for the petitioner, Sri Avijit Saxena, learned Advocate holding brief of Sri A.K.Saxena, learned counsel for the respondent.

(2.) By means of present writ petition filed under Article 226 of the Constitution, petitioner has challenged the order dtd. 16/7/2019 whereby his representation regarding claim for promotion from class IV post to class III post of book clerk has come to be disposed of rejecting his claim.

(3.) Assailing the above order impugned in the present petition, learned Senior Advocate has argued that on the date of the meeting of the Departmental Promotion Committee which was 24/11/2017, there was no adverse entry in the character roll of the present petitioner and so he was eligible to be considered for promotion.