SUPERINTENDING ENGINEER, RESEARCH AND IMPLEMENTATION DIVISION, RISHIKESH, DISTRICT DEHRADUN & ANOTHER Vs. VEERA RAWAT

JUDGEMENT

(1.) Heard the learned counsel for the parties on the Delay Condonation Application. In the circumstances, the delay will stand condoned. The Delay Condonation Application will stand allowed.

(2.) The appeal is filed by the respondents in the writ petition. The late husband of the respondent was originally appointed as a Tube Well Operator in the Irrigation Department on 19.03.1971. He was later appointed as Section Mistri in the year 1981. Thereafter, he was promoted as a Junior Engineer on 15.01.1997. He filed the writ petition claiming second promotional pay scale on the post of Junior Engineer in the Department.

(3.) The case of the appellants was that the writ petitioner is not entitled to the second promotional pay scale. This was for the reason that, according to them, the writ petitioner was first promoted as Section Mistri from the post of Tube Well Operator and, thereafter, he was promoted as Junior Engineer and, having secured two promotions, he was not entitled to the second promotional pay scale.