M L KAUSHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the petitioner vehemently contends that the petitioner is eligible for promotion to the post of Senior Town Planner. It is also submitted that there are a number of vacant posts of Senior Town Planner, yet the claim of the petitioner is not being considered. It is not possible for us to entertain the instant writ petition at this juncture, specially because it is not the case of the petitioner that a person junior to him has been considered and/or promoted to the post of Senior Town Planner. It is apparent that as and when the vacancies for the post of Senior Town Planner are filled up, the claim of the petitioner will be considered, in accordance with law. In view of the above, we find no justification in entertaining the instant writ petition at this juncture. Dismissed.