P.C. KATOCH Vs. THE PRINCIPAL, REGIONAL

JUDGEMENT

(1.) AFTER arguing at length, Mr. Dushyant Dadwal submits that his client was not eligible at the time of filing of the writ petition for being promoted to the post of Deputy Registrar as per Recruitment and Promotion Rules for the post of Deputy Registrar, but during the pendency of the writ petition, he has become eligible for consideration for promotion. Mr. Dushyant submits that his client will be satisfied if this Court directs the respondent No. 1 to consider the case of the petitioner for promotion to the post of Deputy Registrar from the feeder category of Assistant Registrar(s) due to subsequent developments.

(2.) MR . Kapil Dev Sood has vehemently opposed the prayer made by Mr. Dushyant Dadwal and submits that there is no prayer made by the petitioner in this petition for considering him for promotion to the post of Deputy Registrar and the subsequent events cannot be taken into Consideration.

(3.) THE petitioner as per Recruitment and Promotion Rules for the post of Deputy Registrar is eligible since he has put in five years regular service as Assistant Registrar.