SATISH KUMAR WALI Vs. STATE & ORS

JUDGEMENT

(1.) This writ petition owes its origin to Government Order No. 489-PW(R&B) of 2012 dated 25.10.2012, whereby one Shri Sunil Gupta, incharge Executive Engineer, came to be posted and adjusted in the Jammu Municipal Corporation, against an available post.

(2.) The petitioner has sought writ of mandamus commanding the respondents to consider the petitioner for promotion on substantive basis to the post of Executive Engineer. Further he has sought writ of prohibition prohibiting the respondents from filling up the post of the Executive Engineer by way of deputation from P.W.D. to Jammu Municipal Corporation, on the grounds taken in the writ petition.

(3.) I have heard learned counsel for the parties and have gone through the averments made in the writ petition, besides the reply filed by the respondents as also the record made available during the course of the arguments.