KHEM CHAND Vs. M C D

JUDGEMENT

(1.) THIS common judgment shall dispose of the aforesaid two LPAs which arise out of two separate judgments dated 15. 05. 1998 passed by Dr. M. K. Sharma, J (as his lordship then was) dismissing Writ Petition (Civil) 1789/1991 filed by Khem Chand and others and Writ Petition (Civil) 4824/1993 filed by Khem Chand alone.

(2.) APPELLANTS in LPA No. 302/1998 had filed Writ Petition (Civil) 1789/1991 seeking directions for their promotion as Senior Pharmacist in respect of reserved vacancies for SC/st candidates from the post of Junior Pharmacist in accordance with 40 point roster system, which writ petition was, however, dismissed by the learned Single Judge by way of the impugned judgment dated 15. 05. 1998 on the ground that the first three appellants were promoted to the post of Senior Pharmacist during the pendency of the writ petition as and when they became eligible for those posts while expressing hope that the other two appellants would also be selected when their turn will come.

(3.) IN LPA No. 318/1998 the appellant, Khem Chand, who was promoted as Senior Pharmacist, had filed Writ Petition (Civil) NO. 4824/1993 seeking direction for his further promotion to the post of Head Pharmacist from Senior Pharmacist but the same was dismissed because the appellant had already been promoted to the post of Head Pharmacist on the basis of draft recruitment rules once he became qualified for such appointment.