KRISHAN KUMAR, SON OF SH. ROOP LAL, RESIDENT OF VILLAGE TYAMLA, P.O. KATHYAHUN, TEHSIL SADAR, DISTRICT MANDI, H.P. Vs. STATE OF H.P. THROUGH PRINCIPAL SECRETARY (AGRICULTURE) TO THE GOVERNMENT OF H.P., SHIMLA-2,

JUDGEMENT

(1.) XXXXXX.

(2.) MR . Dilip Sharma, learned counsel for the petitioner, on the basis of instructions imparted to him by his client, submits that there is likelihood of the post becoming available for considering respondent No. 4 for promotion to the post of Superintendent Grade -II immediately after 31.12.2011. It implies that once respondent No. 4 is considered for promotion, he is likely to be posted at some other station. If that is so, in that eventuality, the petitioner, who is working at Shimla, can be accommodated/adjusted against the post which is likely to be vacated after promotion of respondent No. 4 at Sundernagar.