GYAN PRAKASH PATHAK Vs. STATE OF U P

JUDGEMENT

(1.) Pleadings are complete and the counsel for the parties agree that the writ petition may be disposed of finally under the Rules of the Court.

(2.) Heard counsel for the parties.

(3.) The petitioner is a class IV employee in the Transport Department. He was originally appointed on ad hoc basis on 12.5.1982 in District Pauri, from where he was transferred to Allahabad. He has been working as such without any interruption or break. His services have been regularised by an order dated 13.9.1999. He preferred Writ Petition No. 46371 of 1999 claiming promotion to a class III post as he fulfilled all the requisite qualifications as prescribed under U.P. Transport Department (Ministerial Service) Rules, 1980 (hereinafter referred to as Rules).