KRISHNA KUWAR SINGH DEWARI Vs. KRIPAL SINGH

JUDGEMENT

(1.) The present Special Appeal has been preferred by the appellants after obtaining leave, since they were not parties to the writ proceedings, wherein the impugned order was passed by the learned Single Judge on 11/8/2017.

(2.) The writ petitioners, who are respondent nos. 1 to 4 in the present Special Appeal, had preferred Writ Petition (S/S) No. 1918 of 2016 assailing the order dtd. 9/9/2016 passed by the respondent/ authorities, whereby the respondent nos. 7 and 8 in the present Special Appeal were promoted to the post of Assistant Accounts Manager in the Uttarakhand Forest Development Corporation. The learned Single Judge disposed of the said Writ Petition by a short order, which we may reproduce hereunder :-

(3.) The appellants have assailed the impugned order on the ground that the learned Single Judge 2 wrongly proceeded on the premise that, for promotion to the post of Assistant Accounts Manager, the persons working in the feeder post of Accountant should have substantive service of atleast 07 years, as a condition of eligibility. According to the appellants, there is no minimum qualifying service required by an Accountant for becoming eligible for consideration for promotion to the post of Assistant Accounts Manager in the respondent Corporation.