Gopal Mahip vs State Of U.P. & Others
2011 Latest Caselaw 6291 ALL

Citation : 2011 Latest Caselaw 6291 ALL
Judgement Date : 2 December, 2011

Allahabad High Court

Gopal Mahip vs State Of U.P. & Others on 2 December, 2011

Bench: Sunil Ambwani, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 69709 of 2011
 

 
Petitioner :- Gopal Mahip
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- G.S. Srivastava,Akhilesh Kumar Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Manoj Misra,J.

The petitioner alleges to have been discriminated in promotion to the post of Deputy Commissioner of Excise. It appears that after the judgment of the High Court has been set aside by Hon'ble Supreme Court on 18.11.2009, the Departmental Promotion Committee met to grant notional promotion to those, who had retired and to consider for promotion to those, who are in service. The criteria of the promotion is seniority subject to rejection of unfit.

Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 to 3. He is allowed two weeks' time to seek instructions and inform the Court of the reasons on which the petitioner has been superseded by his juniors.

List on 19.12.2011.

Order Date :- 2.12.2011

RKP