RAMADHAR PANDEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals arise out of the dismissal of Civil Misc. Writ Petition Nos. 24720/92 and 32100/92 filed by the appellant herein before the High Court of Allahabad.

(3.) The short facts are as under. In terms of G. O. No. 2626/30-3-84-32-G.E./72 dated 17-9-1984 the post of Additional Transport Commissioner in Uttar Pradesh Government Services is to be filled in by promotion from among the senior most Deputy Transport Commissioners who have completed five years continuous service as such. Initially, the senior most Deputy Transport Commissioner is appointed ad hoc and promoted to the post of Joint Secretary (Transport) which is an ex-cadre post in the Secretariat. Thereafter, he is posted as Additional Transport Commissioner. In accordance with this procedure, the appellant who was the senior most Deputy Transport Commissioner was promoted to the post of Joint Secretary (Transport). He continued on that post till 11-8-1990. The post of Joint Secretary is a secretarial post while the post of Additional Transport Commissioner is a departmental post.