SYED VEQUAR AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for parties.

(2.) The petitioner has prayed for a writ of mandamus directing that he be considered for promotion to the post of Assistant Excise Commissioner. The petitioner is presently Excise Inspector. He was selected by the U. P. Public Service Commission in 1985 and had been working since then. 12 posts of Assistant Excise Commissioner fell vacant in December, 2000, which were to be filled in by promotion from Excise Inspectors. The petitioner made a representation vide Annexure-3 to the writ petition requesting for promotion. He was awarded special entry for the calendar years 1990-91 and 1991-92.

(3.) However, he was not considered for promotion because he was awarded adverse entries for the years 1994-95 and 1995-96. Against the adverse entry for the year 1994-95 vide Annexure 4 the petitioner filed a writ petition, being Writ Petition No. 15315 of 1996 which is pending in this Court and the impugned adverse entry has been stayed vide order dated 1.5.1996.