MAHESH PRASAD SRIVASTAVA Vs. ABDUL KHAIR AND ORS

JUDGEMENT

(1.) By our order dated July 22, 1970 we dismissed this appeal and stated that reasons will follow shortly. We are now setting forth our reasons.

(2.) The appellant and the respondents are members of the High Court staff. All of them belong to the class of Upper Division Assistants. At present the appellant holds the post of the Assistant Superintendent, Administrative Department (Records). He was recently promoted to this post by an order of Hon'ble the Chief Justice.

(3.) The respondents filed a writ petition praying for the quashing of this order.