ABHAY CHOPRA Vs. URBAN ADMINISTRATION AND DEVELOPMENT DEPT.

JUDGEMENT

(1.) The facts of the case reveal that PIL was filed stating that a a large number of persons are working on the post of Chief Municipal Officers and regular promotions are not being made.

(2.) This court in light of the judgment delivered in the case of Hari Bansh Lal Vs. Sahodar Prasad Mahto and others reported in 2010(9) SCC 655 has dismissed the writ petition.

(3.) This court has carefully gone through the order dated 05-08-2020 and there is no error apparent on the face of the record.