JEET RAM BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) POWER filed by respondent No. 6 is kept with the records.

(2.) SUPPLEMENTARY affidavit filed by the petitioner is kept with the records.

(3.) LASTLY, it was contended that by doing so, the seniority rules have been attempted to be interfered with. It was contended that the promotion, in accordance with the Rules, is on the basis of seniority, provided the candidate has not been found unfit. The Rules of seniority have been retained intact in relation to the quota of 25% promotees. In the matter of consideration for promotion to the said 25% quota, the said Rules are to be followed and, accordingly, while following the said Rules, whether the person is or is not a law graduate, will have no consideration at all. However, as aforesaid, a special classification has been made on the basis of qualification and for that, by curtailing direct recruitment quota, a further quota of promotion has been provided and thereby the seniority rules have not been affected at all.