(1.) This writ petition has been filed for quashing the impugned orders dated 26,12.2002 and 10.1.2003, Annexures-10 and 12 to the writ petition. The petitioner has prayed for a mandamus that he should be considered for promotion as Chief Engineer.
(2.) Heard learned counsels for the parties.
(3.) The petitioner is working as Superintending Engineer, Rural Engineering Service, U. P. The Service Rules in this connection are the U. P. Rural Engineers (Group A) Service Rules, 1991, copy of which is Annexure-1 to the writ petition. In these rules for appointment as Superintending Engineer, total number of 15 years of service are required which includes six years service as Executive Engineer.