SANJAY KUMAR HARIJAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The present writ petition has been filed for not giving promotion to the petitioner on the post of Jamadar in Municipality, Rajaldesar District Churu.

(3.) Learned counsel for the petitioner submits that despite the recommendations made for promoting the petitioner to the post of Jamadar, the requisite orders for promotion are not being issued. Learned counsel submits that there is order of the State Government dtd. 21/2/2023 for speedy disposal of the promotional matters of the persons like petitioner. Despite that, the respondents are not issuing the promotion order of the petitioner. He prays that the petitioner may be permitted to file a detailed representation to the respondent No.3 - Executive Engineer, Municipalities, Rajaldesar for redressal of his grievances in light of the State Government's letter dtd. 21/2/2022 and the decision of the Empowered Committee dtd. 4/11/2022.