SANJAY KUMAR Vs. SECRETARY DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

(1.) There was no representation on behalf of U.T. Administration on previous occasion and today also no one has put appearance on behalf of U.T. Administration. Matter is pending before this Court since 2017 and there seems no reason to keep the matter in abeyance. This Court has noticed that counsel of U.T. Administration and Municipal Corporation, Chandigarh appear when they are telephonically called. They on their own normally do not appear. On many occasions, this fact has been pointed out to Mr. Amit Jhanji, Senior Standing counsel, U.T. Administration.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of order dtd. 16/1/2017 whereby his claim for promotion from Group 'D' post to Group 'C' has been rejected.

(3.) On 15/11/2017 while issuing notice of motion, the following order bwas passed:-