MUKESH SHARMA Vs. STATE WATER RESOURCES DEP.

JUDGEMENT

(1.) Heard on the 3rd stay application filed on behalf of private respondent No.7 (Sanjay Sethi).

(2.) Learned counsel appearing on behalf of the applicant submitted that the department is going to make promotions on the post of Superintending Engineer and Additional Chief Engineers from the post of Executive Engineers and Superintending Engineer without seeking permission of this Court in making promotions in view of the D.B. Special Appeal (W) No. 871/2014 vide order dated 29.05.2014. Counsel further submits if further promotions are made by the department it will create complications as the writ petition is pending with regard to seniority list prepared by the department.

(3.) Learned Senior Counsel Sh. A.K. Sharma as well as counsel for the department Mr. Prateek singh submitted that the argument raised by the applicant with regard to seeking permission for making further promotions has already been considered by this (D.B. SAW/749/2018 and 3 more have been filed in this matter. Please refer the same for further orders) Court while deciding the earlier applications submitted by the applicant vide order dated 24.09.2019 which reads as under:-