GAJENDRA SINGH BISHT Vs. DHURENDRA PAL

JUDGEMENT

(1.) BOTH these special appeals have been filed by the appellants challenging the order and judgment of the learned Single Judge dated 10.8.2007, whereby the writ petitions of the respondents have been allowed and in effect the promotion/appointment of the appellants on Class III in the District Court - Haridwar has been set aside. Aggrieved the respondent in the writ petitions have preferred the present Special Appeals.

(2.) BRIEF facts of the case are as follows :

(3.) LEARNED District Judge, Haridwar considered the complaint of these persons and passed an order on 3.7.2004, whereby, inter alia, it was held that the appellants have done their "Prathama" from Hindi Sahitya Sammelan, Allahabad, which is equivalent to High School and therefore, they have a requisite qualification and there was nothing improper in their promotion/appointment.