LAWS(DLH)-2015-2-56

S P KALA Vs. UNION OF INDIA

Decided On February 06, 2015
S P Kala Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) PROMOTION to the post of Superintendent (Electrical and Mechanical) Grade II under the General Reserve Engineer Force was governed by the General Reserve Engineer Force Group 'C' and Group 'D' Recruitment Rules, 1982. As amended on May 20, 1996, appointment to the post of Superintendent (Electrical and Mechanical) Grade II was by promotion as under: -

(2.) THE reason why 10% vacancies were required to be filled up by promotion from the eligible Group 'C' employees having diploma in Electrical and Mechanical Engineering from the college of Military Engineering Pune was that the said college was having a two years' diploma course. All other institutions were awarding diplomas in Electrical Mechanical Disciplines after three years of study.

(3.) THE post of Superintendent (Electrical and Mechanical) was redesignated as that of Junior Engineer (Electrical and Mechanical).