GOPAL RAM Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) SINCE both the writ petitions are inter -connected and are between the same parties involving identical questions of facts and law, therefore, both the writ petitions were taken up for hearing together and are being disposed of by this common judgment, with the consent of learned counsel, appearing for the parties. Undisputedly, petitioner was initially appointed on the post of Computer Operator on the contract basis on 16th July, 1990. However, he was thereafter promoted to the post of Senior Clerk in the year 1997 and ultimately was appointed by way of promotion to the post of Revenue Superintendent on 01.07.2005.

(2.) UNDISPUTEDLY , respondent No. 3 Smt. Rama Negi was appointed by way of promotion to the post of Accountant on 1st October, 2009.

(3.) ADMITTEDLY , post of Office Superintendent in the Cantonment Board, Ranikhet, District Almora has to be filled up by way of promotion only. Undisputedly, feeding cadres for the post of Office Superintendent is Accountant/Revenue Superintendent/Tax Superintendent. Post of Office Superintendent in Cantonment Board, Ranikhet, District Almora fallen vacant which was to be filled up by promotion from senior -most Accountant/Revenue Superintendent/Tax Superintendent.