CHANDRAMA SINGH Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, JC to Government Advocate for the State and learned counsel for respondent no. 4.

(2.) SUBSTANTIALLY , this writ application is directed against order dated 18.12.1992, as contained in annexure 1, whereby and whereunder the petitioner has been made junior to respondent nos. 3 and 4. However, an ancillary prayer has also been made directing the State respondents to consider the case of the petitioner for regular promotion to the post of Assistant Director Agriculture (Plant Protection) and for payment of consequential monetary benefits.

(3.) LEARNED counsel for the State, however, submitted that order, as contained in annexure 1, was issued after completing all the formalities and, this, in no way, affects the right of the petitioner.