R K MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition, filed under Articles 226 and 227 of the Constitution of India, petitioners seek to challenge the order dated September 20,1990, (annexure A), issued by Delhi Development Authority, respondent no. 2 herein, in short DDA, thereby interpreting the Recruitment Rules, for promotion from the post of Junior Engineer to that of Assistant Engineer.

(2.) For better appreciation of the questions, involved in this writ petition, and the contentions, urged before me, by learned Counsel for parties, it is necessary to state in brief, the facts and circumstances of the case.

(3.) Petitioners, who hold degree in Engineering, were appointed as Junior Engineers (Civil) in the DDA. From the post of Junior Engineers (Civil) & (Electrical), the next promotion is to that of Assistant Engineer. The Recruitment Rules, as laid down by the DDA, vide resolution No. 574 dated November 13, 1963, far the post of Assistant Engineer, provide as under :