CHHOTU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) Heard counsel on both sides. The question relates to the promotion of the appellant to the post of Sub-Divisional Officer against the ten per cent quota allocated for those who have passed AMIE Examination.

(3.) The admitted facts are that the appellant was appointed as a Junior engineer on 16-6-1973 in the Haryana Public Works Department (Irrigation Branch) on regular basis. He appeared in AMIE (B) Examination in november 1979 and was declared successful on 3-3-1980. The Departmental promotion Committee met in September 1980 to consider the cases of eligible candidates for promotion and took the view that the appellant was not eligible for promotion and that consequently, the case of the appellant could not be considered for promotion. The appellant filed a writ petition in the High Court and the same was dismissed without giving any reason.