RAMI RAM Vs. STATE OF U P

JUDGEMENT

(1.) This order will dispose of all the three writ petitions mentioned above as common question of fact and law is involved therein. However, Civil Misc. Writ Petition No. 5742 of 1997 would be the leading petition.

(2.) The main question involved in these petitions is as to what extent and how long the ad hocism in Government service will be tolerated ? The Government servants have legitimate expectations of their promotions. In case the promotions are not made on due dates, frustration creeps in resulting into inefficiency in the working. The ad-hocism or not appointing the eligible persons in accordance with Rules also produces arbitrariness. In this background these petitions will be disposed of.

(3.) The main grievance of the petitioner in the leading petition is that he was appointed initially as Panchayat Sewak on November 9, 1972, and on January 29, 1979 he has promoted on the post of Assistant Development Officer (Panchayat) and he was confirmed and regularised on the same post on December 15, 1990. It appears that on August 12, 1996 petitioner was promoted as Block Development Officer at Dhaula Devi Block in District Almora for a short term till a regularly appointed candidate replaces him. But the Commissioner has promoted persons junior to petitioner and has given financial and other powers to them whereas the financial powers given to petitioner have been withdrawn w.e.f. August 3, 1996. It is submitted that despite representation petitioner's grievance has not been redressed.