SUDERSHAN SINGH JAMWAL Vs. STATE AND ORS.

JUDGEMENT

(1.) The appellant as also the respondents 4 and 5 have superannuated from service. The appellant/writ petitioner's grievance in the writ petition was that he was denied consideration for being promoted even on ad hoc basis on the post of Dy. Registrar (Adm.).

(2.) In the writ petition, he challenged the ad hoc promotion of respondent Nos. 4 and 5.

(3.) The learned Writ Court though dismissed the writ petition wherein challenge was made to the promotion of respondent Nos. 4 and 5 but Registrar General was directed to place the matter before hon'ble the Chief Justice for appointing a committee of two judges, if not constituted till date, to re -consider the report dated 25.09.1993, in the light of the resolution of the Full Court Meeting held on 27.11.1993.