P. KISHORE KUMAR SUBUDHI Vs. SATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The petitioner has filed this application seeking direction to the opposite parties to give him promotion to the post of Commandant w.e.f. 24/2/2020, i.e., the date from which his immediate juniors got such promotions, and to grant him all consequential service and financial benefits including further promotion within a stipulated time.

(3.) Moot question involves if a promotion of employee can be withheld for indefinite period on the premises of pendency of vigilance proceeding over a period of decades.