PRAKASH CHANDRA PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has sought following relief:-

(2.) THE grievance of the petitioner is that he is working as a Transport Tax Officer (Grade-2) and he is eligible for promotion to Transport Tax Officer (Grade-1) in terms of Rule 5 (1)(ii)(a) of U.P. Transport Taxation (Subordinate) Service Rules, 1980. According to the petitioner, the eligibility criteria is that a person should have completed 5 years continuous service on the post of Transport Tax Officer (Grade-2), as a permanent employee.

(3.) LEARNED counsel for the respondent no.3- Commission has contended that no such list has been received as yet, therefore, promotional exercise of the petitioner as well as other officers could not be undertaken.