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Shiv Swarup Sharma vs U.O.I. & Ors.
2011 Latest Caselaw 1947 Del

Citation : 2011 Latest Caselaw 1947 Del
Judgement Date : 4 April, 2011

Delhi High Court
Shiv Swarup Sharma vs U.O.I. & Ors. on 4 April, 2011
Author: Anil Kumar
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+           W.P.(C) No. 12899/2005

%                              Date of Decision: 04.04.2011

SHIV SWARUP SHARMA                                 ..... Petitioner
                  Through :          None

                    versus

U.O.I. & ORS.                                       ..... Respondents
                         Through :   Mr. Sachin Datta with
                                     Mr. Manikya Khanna,
                                     Advocates for UOI.
                                     Mr. R.V. Sinha with Mr. A.S.
                                     Singh, Advocates for the
                                     respondents.


CORAM:
HON'BLE MR. JUSTICE ANIL KUMAR
HON'BLE MS. JUSTICE VEENA BIRBAL

1.    Whether Reporters of local papers may be allowed
      to see the judgment ? No
2.    To be referred to the Reporter or not? No
3.    Whether the judgment should be reported in Digest? No

ANIL KUMAR, J.

The Tribunal had declined the prayer of the petitioner inter

alia on the ground that though the petitioner had assailed the order

and has claimed the relief that he should be promoted as

Commissioner in his department from the date his juniors were

promoted but he has not challenged the earlier order ignoring him

for promotion to the post of Joint Commissioner which was earlier

known as Deputy Commissioner and thereafter he was promoted to

the post of Commissioner. It is also apparent from the record that

the petitioner has been subsequently promoted to the post of Joint

Commissioner on regular basis vide notification dated 17.12.2003

and that he had been promoted as Commissioner on 21.10.2004.

On 23.03.2011 and 28.03.2011, the matter was got adjourned

at the request on behalf of counsel for the petitioner.

Today, no one is present on behalf of the petitioner.

The writ petition is, therefore, dismissed in default.

ANIL KUMAR, J.

VEENA BIRBAL, J.

APRIL 04, 2011 kks

 
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