Rama Shankar Chaurasiya vs State Of U.P. Through Prin. Secy. ...
2013 Latest Caselaw 2397 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2872 of 2013
 

 
Petitioner :- Rama Shankar Chaurasiya
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Revenue Lko. & O
 
Petitioner Counsel :- Suresh Kumar Upadhyay
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner has been ignored for promotion to the post of Assistant Consolidation Officer from the post of Consolidator for the reason that his previous Annual Confidential Reports are not complete, as is clear from Annexure-7.

In the contention of the learned counsel, the petitioner has no role to play in making entries in the Annual Confidential Reports.  In such circumstances, the reason given by the respondent for ignoring the petitioner for considering his claim for promotion is arbitrary.  The persons, juniors to the petitioner, have been considered for promotion.

Let counter affidavit be filed within three weeks.  Rejoinder affidavit, if any, be filed within two weeks thereof.

List immediately thereafter.

Order Date :- 20.5.2013

A.Nigam