MUKESH CHAND SHARMA Vs. HIMACHAL PRADESH

JUDGEMENT

(1.) For the reasons assigned, this application is allowed. CWPOA No. 5331 of 2019

(2.) With the consent of learned Counsel for the parties, the case was taken up for consideration today itself.

(3.) Brief facts necessary for the adjudication of the present petition are as under:- The petitioner was appointed as a Junior Engineer in the I&PH Department in February 1981. FIR No. 1/2001 was registered on 10/4/2001, under Ss. 420 467, 468, 471 and 120-B of the Indian penal code against one Sh. S.K. Vats and others including the petitioner. On account of the lodging of this FIR, when the Departmental Promotion Committee met for considering eligible candidates for promotion to the post of Assistant Engineer from the post of Junior Engineer on 28/9/2013, the case of the of petitioner was kept in sealed cover.