QASIM DAR Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioner seeks writ of mandamus in the name of respondents to the effect that they be commanded to promote the petitioner as Patwari; to disburse the charge allowance w.e.f. 18th August, 1994 and to place petitioner in the list of Senior Guage Reader w.e.f. 30th July, 1994.

(2.) During the pendency of the writ petition, learned counsel for petitioner has given up the relief 'a' and 'b', therefore, the writ petition survives for reliefs as sought for in clause 'c' and 'd'.

(3.) Let us, at the very outset, have a look at the reliefs as sought for at clause 'C' and 'D', thus:-