DEEPAK KUMAR SHARMA Vs. CHANDIGARH ADMINISTRATION, CHANDIGARH

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to consider him for promotion to the post of Restaurant Executive.

(2.) On 5/6/2017, this Court directed the respondent not to declare result of Departmental Promotion Committee. Order dtd. 5/6/2017 reads as: -

(3.) The aforesaid interim order was extended from time to time.