Sunita Mehta v. Union Of India

L.N. Mittal, Member (J):— Learned counsel for the applicant has stated that the applicant shall be satisfied if the Competent Authority of Respondents No. 2 to 4 is directed to take final decision to initiate process for promotion to the post of Head of Department of Computer Engineering in Chandigarh College of Engineering and Technology, Sector 26, Chandigarh, within specified time-frame.

2. In view of the aforesaid limited prayer made by learned counsel for the applicant, but without expressing any opinion on the merits of the case, the instant O.A. is disposed of at the admission stage itself with direction to Competent Authority of Respondents No. 2 to 4 to take decision regarding initiation of process for promotion to the post of Head of Department of Computer Engineering in Chandigarh College of Engineering and Technology, Sector 26, Chandigarh, within three months from the receipt of certified copy of this order.