NAVEEN KAPOOR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Mukund Tewari, learned counsel for the petitioners, Sri Ramesh Kumar Singh, learned Additional Advocate General assisted by Sri Prathush Tripathi, learned Additional Chief Standing Counsel for the State-respondents, Sri Anuj Pandey, learned counsel for the opposite party Nos.5 and 6 and Sri Shobhit Mohan Shukla, learned counsel for the opposite party No.8.

(2.) Since in both the aforesaid writ petitions are impeaching the same inaction on the part of the opposite parties and making same prayer, therefore, with the consent of the parties, both the matters are being decided by a common judgment.

(3.) By means of the aforesaid writ petitions, the petitioners have assailed the recommendations of the Departmental Promotion Committee (here-in-after referred to as the "D.P.C.") held on 08.03.2019 recommending the promotion of Superintending Engineers (Mechanical) to the post of Chief Engineer (Level-II) (Mechanical), Department of Irrigation and Water Resources. The subsequent order, which has been impeached, is promotion order dated 09.03.2019 appointing Sri Vishram Singh, Sri Suresh Kumar Sachan, Sri Shailendra Kumar and Sri Pradeep Jha (opposite party No.5 to 8/ private opposite parties), as Chief Engineer (Level-II (Mechanical), Department of Irrigation and Water Resources.