METTUPALLI VENKATA KRISHNA REDDY Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The petitioner is working as Deputy Executive Chemist in APGENCO and one of his juniors was already promoted and other juniors are likely to be promoted without considering the objections raised by this petitioner submitted on 10.12.2020 to the 3rd respondent. The only grievance of the petitioner is that let the objections be considered and till then not to promote any other person to next higher cadre.

(3.) Learned counsel for the petitioner Sri Jada Sravan Kumar relined upon the judgment of Apex Court in Union of India vs. Virpal Singh Chauhan , 1995 LawSuit(SC) 949 and Full Bench judgement of the Apex Court in Ajit Singh Januja vs. State of Punjab , 1996 LawSuit(SC) 507. On the strength of those judgments, he sought to issue a direction to the respondents as stated above.