RAVINDER SINGH Vs. BHAKRA BEAS MANAGEMENT BOARD

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has prayed for the following substantive reliefs:-

(2.) When the matter was heard on 16.8.2018, the following order was passed:-

(3.) Today the original record pertaining to the promotions which took effect in the year 2004, has been made available by the respondent-Board, perusal of which demonstrates that against 02 available vacancies of Senior Law Officer, 05 incumbents were considered, which also included the petitioner. The name of the petitioner is at Sr. No. 3 as per his seniority in the proceedings of promotion.