KIRIT KUMAR C PATEL Vs. CHAIRMAN

JUDGEMENT

(1.) This petition is filed by the petitioners, who are serving as helpers under the respondents. They are seeking appointment to the post of Plant Attendant Grade--I on the basis that the General Standing Order ("GSO" for brevity) No.315 provides that they should be considered for the post of Plant Attendant Grade I. Earlier this matter was considered by this Court. A speaking order came to be passed on 24.12.1999, which reads as under :

(2.) Today when the mater is called out, Ms.Khare tried to point out once again Annexure 'D' at pages 56 and 56.1, i.e. forwarding letter and the relevant extract of the GSO, which does not take her case any further. A perusal of the GSO 315 and more particularly that of column 6, if they are read with column no.3 makes it clear that the persons who are working as Plant Attendant Grade II are to be considered for being promoted to the post of Plant Attendant GradeI. Column no.6 reads as under :

(3.) In light of this, the petitioners, who are serving as Helpers cannot have any claim to the post of Plant Attendant Grade I. In view of this the petition is rejected. Notice is discharged. No order as to costs.