DILIP ROY Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) Party/parties are represented in the order of their name/names as printed above in the cause title.

(2.) The short case made out by the writ petitioner is that the power of relaxation under Service Rule 35(SR 35) of the Asiatic Society Employees' Service Rules (hereinafter referred for short as the Rules or the said Rules) has not been exercised in relation to the petitioner to effectuate his promotion to the post of Administrative Officer(AO) of the Society.

(3.) It is alleged that the petitioner was allowed to retire at the feeder category of Section Officer (SO) after completing nearly eight years of service which ought to have been taken notice of by the Society to promote the petitioner to the post of AO.