PANKAJ CHAUHAN Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) Mr. T.P.S. Takuli, Advocate for the petitioner and Mr. M.S. Bisht, Brief Holder for the State, are ready to argue the matter finally. Therefore, with the consent of learned counsel for the parties, matter is taken up for final hearing and disposed of by this judgment.

(2.) Heard learned counsel for the parties.

(3.) By means of this writ petition, petitioner is challenging the order dated 27.12.2016 whereby on cadre restructuring, it is decided to merge the posts of Assistant Development Officer (First), Assistant Development Officer (Second) and Industrial Cooperative Supervisor with the post of Assistant Manager and to fill up the post of Assistant Manager through Direct Recruitment while earlier there was 20% quota for Clerical Cadre.