RAJINDER PAL SINGH LAMBA Vs. ADMINISTRATOR OF DELHI

JUDGEMENT

(1.) These two writ petitions involve a common question. Therefore, they are disposed of by this common judgment.

(2.) The petitioner in CWP.1939/88 was appointed as Lower Division Clerk on the 1st of October, 1972 in the Office of the District & Sessions Judge, Delhi, respondent No.3. In 1975, he obtained his graduation degree from the Delhi University.

(3.) The petitioner in CWP.1152/88 was appointed as Lower Division Clerk on the 24/11/1969 in the Office of the District & Sessions Judge, Delhi, respondent No.3. In 1974, he obtained his graduation degree from the Delhi University. It is not disputed that there were number of vacancies in the post of UDC. Whenever a Lower Division Clerk obtains his graduation degree, he is entitled to be considered for promotion in accordance with Rule VI, Chapter 18-A, High Court Rules & Orders, Vol.I framed under Section 35(3) of the Punjab Courts Act for subordinate Services attached to Civilourts other than the High Court. Rule VI reads as under:-