Sabhajeet Junior Engineer vs State Of U.P. And 3 Others
2022 Latest Caselaw 20463 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 20526 of 2022
 

 
Petitioner :- Sabhajeet Junior Engineer
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Devesh Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard the counsel for the petitioner and the learned Standing Counsel.

The present petition has been filed with the following prayers :

"(i) issue, a writ, order or direction, in the nature of mandamus, commanding the Respondent Authorities, to consider the promotion of the petitioner from the post of Junior Engineer (Civil) to Assistant Engineer (Civil), in the Rural Engineering Department, in pursuance of the in pursuance of the Seniority List dated 30/04/2002 issued by the Respondent No. 2 and in accordance with Rules.

(ii). issue, a writ, order or direction, in the nature of mandamus, commanding the Respondent Authorities, to promote the petitioner from the post of Junior Engineer (Civil) to Assistant Engineer (Civil), in the Rural Engineering Department, in pursuance of the in pursuance of the Seniority List dated 30/04/2002 issued by the Respondent No. 2 and in accordance with Rules."

The contention of the counsel for the petitioner is that in terms of the Government Order dated 28.05.1997, it is incumbent that the promotion will be considered after opening the seal cover.

The counsel for the petitioner places reliance on the specific averments made in paragraph 13 to 16 of the writ petition to argue that the persons similarly placed have been accorded promotions and the case of the petitioner is not being considered only on account of the pendency of a criminal case which is more than one year old and have to be considered in the light of the Government Order dated 28.05.1997.

Considering the submissions made at the bar and the fact that the persons similarly placed have been considered for promotion, the present petition is disposed off directing the respondents to take a decision on the petitioner's ad-hoc promotion request to the post of Assistant Engineer (Civil) in the light of the clause 10 of the Government Order dated 28.05.1997 and Government Order dated 09.01.2018. The respondents are directed to pass a speaking order within a period of two months. While passing the said order, the respondents shall also consider the judgments passed by this Court in Writ A No.8151 of 2022 (Neeraj Kumar Pandey vs. State of U.P. ) decided on 26.05.2022 and Writ A No.7917 of 2022 (Umesh Pratap Singh vs. State of U.P. and others) decided on 09.09.2022.

The writ petition stands disposed off with the said directions.

Order Date :- 9.12.2022

VNP/-