SUSHIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Complaint is that the petitioners, though senior and eligible under Rule 10 (b) (iv) of the Himachal Public Works Department, Junior Engineer (Civil) Class-III (Non-Gazetted), Recruitment and Promotion Rules, 2007 for promotion to the post of Junior Engineer (Civil) , however, have been ignored and to the contrary the service particulars such as ACRs and (V.C.C) Vigilance Clearance Certificate etc. of the persons junior to them have been sought by the 2nd respondent vide impugned order Annexure P-6 and initiated thereby process to promote them as Junior Engineer.

(2.) The relief claimed in this writ petition reads as follows:

(3.) On 30th July, 2010, in the interim it is ordered as under: