SURAJ BHAN Vs. RAJINDER PAL SINGH LAMBA

JUDGEMENT

(1.) Instant Letters Patent Appeals No.30/1999, 31/99 & 64/99 arise out of a common judgment dated 9th of November, 1998 of the learned Single Judge in Civil writs No.1939 of 1988 and 1152/1988 filed by Shri Rajinderpal Singh Lamba & Shri V.K.Garg respectively allowing the same in the following terms:

(2.) In LPA No. 30/99 the appellants S/Shri Suraj Bhan and Radhn Krishan aseall the impugned judgment and seek reversal0 thereof. In LPA Nos.31/99 and 64/99 respective appellants namely, S/Shri Rajinderpal Sinah Lamba and Shri V.K. Garg seek modification of the impugned judgment and grant of reliefs to the following effect: LPA No.31/99

(3.) S/Shri Rajinderpal Singh Lamba and V.K.Garg were appointed as Lower Division Clerks on 1.10.1972 and 24.11.1969 respectively, consequent upon their appointments in that capacity in the Ministerial Establishment of the District & Sessions Judge, Delhi. Shri Rajinderpal Singh Lamba graduated from Delhi University in 1975 while Shri V.K. Garg did his graduation from the same very University in the year 1974. According to them, after their graduation and two years' experience in the office work, they became entitled to be considered for promotion from the cadre of Lower Division Clerks to the higher grade of Upper Division Clerks (for short,"LDCs and UDCs") on the due dates when the permanent vacancies in the cadre of UDCs occurred in the year 1975 or thereabout, by virtue of rule of rotation as contained in Rule VI, Chapter 18-A of the Punjab High Court Rules & Orders (Vol.1) framed under Section 35(3) of the Punjab Courts Act (referred to as 'Rule/Rules' hereafter). This, however, did not happen.