MOHAN SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, he was appointed as 'Beldar' on daily wages in Garhwal Jal Sansthan w.e.f. 1/10/1987 and after State re-organisation, his services were regularized in Uttarakhand Jal Sansthan on 1/11/2003.

(2.) According to petitioner, juniors to him were promoted to the post of Junior Assistant, while his claim has been ignored only on the ground that petitioner had not produced certificate of having passed High School and Intermediate Examination.

(3.) Mr. A.M. Saklani, learned counsel appearing for the petitioner submits that petitioner has passed High School and Intermediate Examinations from U.P. Board and he also possesses Certificate in Computer from NIT. Thus, according to learned counsel, denial of promotion to the petitioner is unjust and uncalled for.