LAWS(J&K)-2022-8-63

FAROOQ AHMAD SANGOO Vs. STATE OF J&K

Decided On August 05, 2022
Farooq Ahmad Sangoo Appellant
V/S
STATE OF JANDK Respondents

JUDGEMENT

(1.) In the instant petition, petitioner is seeking direction upon respondents to promote the petitioner to the next higher post of Assistant Material Management Officer with effect from the date the post was made available for the petitioner to be promoted and further to accord all service and other benefits to the petitioner as has been given to the similarly situated persons for the next higher promotion and to give all retiral benefits after his retirement which was due on 31/3/2019 for the post of Assistant Material Management Officer.

(2.) The grievance projected by the petitioner in the instant petition is that the petitioner is working as Senior Storekeeper and is discharging his duties since 13/12/2010 on the post and in all these years' petitioner had made many requests through representations seeking his promotion against the post of Assistant Material Management Officer which was lying vacant since year 2014.

(3.) Petitioner states that he is entitled to the next promotion of Assistant Material Management Officer on the basis of service record, seniority in the department, merit and ability in light of clean and unblemished service record but the respondents have deprived him of his rightful claim without any rhyme or reason.