MOHAMMAD SHAFI ZAHID Vs. STATE

JUDGEMENT

(1.) It appears that petitioner has entered into series of litigation and is still in deadlock, knocking the doors of justice for redressal of his grievances. And as a corollary effect, and on the merits of the case, this court while disposing of the writ petition, SWP No. 1218/2010, vide order dated 30th of August, 2010, commanded the respondents to have resort to option No. 1, the elaborated mention of which is made in the said judgment, for filling up the post of Director, Archives, Archaeology and Museum, by promotion and cases of petitioner along with one Nasreena Khan had been ordered to be considered. Respondents, in compliance whereof, issued consideration order bearing No. 5 of 2011 dated 19th of July, 2011 which is also the subject matter of another writ petition SWP No. 385/2011.

(2.) In SWP No. 820/2010, petitioner has prayed that Govt. Order No. 09 Cul of 2010 dated 26th of February, 2010 be quashed and respondents be directed to promote petitioner to the post of Director, Archives, Archaeology and Museum and give him all consequential benefits of such promotion in accordance with law.

(3.) The prayer in writ petition, SWP No. 385/2011 seeks quashment of consideration orderand direction to accord consideration to the petitioner's case to the post of Director, Archives Archaeology and Museum, as per the Rules, on the grounds taken in the writ petition.