THE STATE OF HIMACHAL PRADESH Vs. RAKESH KUMAR

JUDGEMENT

(1.) Heard Sri S.S.L. Srivastava for the appellant, Sri Amit Bose for the respondent no. 3, Sri Upendra Mishra for the respondent no. 2 and the learned Standing Counsel for the respondent no. 1.

(2.) This appeal questions the entire proceedings connected with the matter relating to the claim of promotion of the appellant on the one hand and that of the respondent no. 3 on the other to the post of Sadar Munsarim in the District Judgeship of Hardoi.

(3.) The respondent no. 3 was claiming his promotion and had questioned the order dated 21.7.2014 passed by the learned District Judge, Hardoi whereby he stood superseded and the appellant had been promoted. The said order dated 21.7.2014 was challenged in Writ Petition No. 5660 of 2014 by the respondent no. 3.