SUDESH CHANDRA Vs. COLLECTOR/DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD learned Counsel for the Petitioners, learned Standing Counsel for the State of Uttarakhand as well as learned Counsel for the private Respondents.

(2.) THE two writ petitions pertain to the same controversy, which relates to the promotion of Patwaris to the post of Registrar Kanoongo. The Rules applicable for promotion of Patwaris to the post of Registrar Kanoongo were framed in the erstwhile State of Uttar Pradesh and are known as "Uttar Pradesh Subordinate Revenue Ministerial (Registrar Kanungo and Assistant Registrar Kanungo) Service Rules, 1958". These Rules are also applicable in the State of Uttarakhand. The original Rule pertaining to the promotion, particularly Rule 8 reads as follows:

(3.) THE aforesaid Rule namely Rule 8 was amended in the year 1962. The amendment brought in the year 1962 reads as follows: