PRAKASH CHANDRA PURWAR Vs. SECRETARY AGRICULTURE

JUDGEMENT

(1.) This writ petition has been filed against the impugned order dated 26.9.2001, Annexure-1 to the writ petition and for a mandamus directing the respondents to promote the petitioner to the post of Deputy Director of Agriculture.

(2.) Heard learned counsel for the parties.

(3.) The petitioner was selected and appointed as Assistant Agriculture Engineer on 26.6.1972 vide appointment order dated 1.8.1972, Annexure-2 to the writ petition. It is alleged in Para 4 of the writ petition that the work and conduct of the petitioner since the date of his appointment has always been appreciated by his superiors and no adverse entry was ever awarded to him. The petitioner completed over 29 years as class II employee in the department. In para 6 of the writ petition it is stated that the petitioner was the senior-most person in his cadre as would be evident from the tentative seniority list prepared by the department on 22.5.2001 wherein the name of petitioner finds place at serial No. 1. It is stated that the Director, Agriculture proposed to the State Government, that the petitioner be promoted to the rank of Deputy Director, as would be evident from the letter dated 24.6.2001, Annexure-4 to the writ petition in which the name of the petitioner finds place at serial No. 6. His name is also mentioned in the seniority list Annexures-4A and 4B to the writ petition.