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Judgment
The petition is admitted for hearing.
Since all the respondents are represented through the State counsel, issuance of notice to them stands dispensed with.
Let reply be filed within a period of 6 weeks from today. Heard on I.A. No. 01/2019, which is an application for grant of interim relief.
The present is a second round of litigation. The earlier round of litigation stood disposed of vide order dated 13.12.2018 in WPS No. 8265 of 2018 and
other analogous writ petitions. After disposal of the said writ petitions, the respondents have reconsidered the case of the petitioner and have again
passed an order holding that the order of promotion against the petitioner was in contravention to the rule provision.
On going through the impugned order dated 23.01.2019 it does not prima facie reflect, as to what was the rule provision, which stood violated while
the petitioner was granted promotion in August, 2018.
Given the aforesaid factual matrix of the case, prima facie, a strong case for grant of interim relief has been made out. Accordingly, there shall be
stay of the effect and operation of the impugned order till the reply of the respondents is filed and I.A. No.1 is decided.