ARUN KUMAR SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Kapil Dev, learned Senior Advocate assisted by Sri Ashwani Kumar, learned counsel for the petitioner, Sri Ran Vijay Singh, learned Addl. Chief Standing Counsel for the State-respondents and Sri Shampurna Nand Shukla, learned counsel for opposite party no.3, Sri Amit Singh and Sri Vishal Tahlani, learned counsel for the private opposite party i.e. opposite party no.4.

(2.) By means of this petition, the petitioner has assailed the recommendation of the Departmental Promotion Committee (for short "DPC") given in its meeting held on 11.6.2019 for promotion on the post of Chief Engineer making request that the record of the DPC may be summoned. The petitioner has also assailed the order dated 2.8.2019 passed by opposite party no.1 and the consequential order dated 3.8.2019 passed by opposite party no.3, which are contained in Annexures No.7 & 8 to the writ petition, whereby the private respondent has been promoted on the post of Chief Engineer.

(3.) Submission of learned counsel for the petitioner is that the aforesaid DPC dated 11.6.2019 has given recommendation for promotion on the post of Chief Engineer without fixing any bench mark.