SUBHASH AGGARWAL Vs. HIMACHAL PRADESH STATE CO OPERATIVE MARKETING AND CONSUMERS FEDERATION LIMITED SHIMLA

JUDGEMENT

(1.) THE petition has been filed for grant of the following substantive reliefs vide para 7(i), (ii) and (iii):

(2.) IN the reply, filed on behalf of respondent No. 1, the following stand has been taken vide para 6(ii):

(3.) ADMITTEDLY, the petitioner as also private respondent No. 2, between whom the dispute concerning promotion is the subject matter of this petition, have since retired from service. In view of the pleadings on behalf of the parties and the materials on record, the petition is disposed of with a direction to respondent No. 1 to consider the case of the petitioner for promotion to the post of Senior Manager (Fruits and Vegetables) in the pay scale of ` 2400-4000/- at par with private respondent No. 2, who was promoted as such vide Officer Order dated 24th October, 1997, Annexure A-2, by ignoring the claim of the petitioner for promotion albeit the fact that he also fell within the zone of consideration at that time, subject to production of a copy of this judgment by the petitioner within one month from today, whereafter the matter shall be considered and finally decided by the said respondent within the next three months.