GIRDHAR SINGH RANA Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By the present writ petition the petitioner has prayed for a writ in the nature of mandamus commanding the respondents to promote the petitioners to the post of Assistant Engineer with effect from 30.6.1998, the date, when the persons, who have obtained the degree of AMIE (Civil Engineering Branch) subsequently to the petitioners, have been promoted by the respondent authorities.

(2.) Brief facts giving rise to the present writ petition are that the petitioner No. 1 obtained a diploma in Civil Engineering in the year 1983 and after obtaining the said diploma he passed the said examination i.e. Associate Member of Institute of Engineering in Civil Engineering Branch. A certificate to that effect has been enclosed as Annexure-1 to the writ petition.

(3.) Similarly petitioner No. 2 obtained diploma in Civil Engineering in 1983 and after obtaining the said diploma he passed AMIE in Civil Engineering. Certificate dated 17.5.1991 to this effect has been annexed with the writ petition.