FATEH KARAN MEHDU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are observing strike which is contrary to various Supreme Court decisions. Heard the parties.

(2.) Mr. Fateh Karan Mehdu, petitioner is present in person. On behalf of respondents, Mr. R.S. Balara, Additional Officer-in-Charge of the case is present. The case is listed in today's cause list at Serial No. 32 in the "admission with notice serve-reply filed" category. They have agreed for the final disposal of the case at this stage.

(3.) Mr. Fateh Karan Mehdu, petitioner appearing in person, submits that after his compulsory retirement order was quashed and set aside by this Court with all consequential benefits, while allowing his earlier writ petition being SBCWP No. 3647/2000-Fateh Karan Mehru Vs. State of Rajasthan & Anr., decided on 12th September, 2005, which order become final, as no further appeal was filed by the respondent Department. The petitioner submits that he has illegally been denied promotion to the next higher post of Additional Director (Mines), though he was reinstated back in the services on 21.06.2006.