VIKASH KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mukund Tewari, learned counsel for the petitioners and Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

(2.) By means of this petition the petitioners have assailed the eligibility list dated 18.3.2019 and 10.5.2019 of the Superintending Engineer (Civil) for promotion to the post of Chief Engineer (Civil), Level-II in the Department of Irrigation and Water Resources on the ground that the promotion to the post of Chief Engineer (Civil), Level-II should be held in accordance with the U.P. Service of Engineers (Irrigation Department) (Group-A) Service Rules, 1990 (hereinafter referred to as the Rules, 1990) read with U.P. Selection for Promotion (on the posts outside the purview of Public Service Commission) Eligibility Rules, 1986 (hereinafter referred to as Rules, 1986) and Office Circular dated 22.3.1984 and G.O. dated 20.11.2017 but the said eligibility list has been prepared ignoring the aforesaid provisions of law and statutory prescription.

(3.) The brief facts of this case are that the petitioners were directly appointed as Assistant Engineer (Civil) in the Department of Irrigation and Water Resources in consultation with U.P. Public Service Commission, Allahabad on 8.10.1999. Thereafter on 24.5.2012 they were regularly promoted as Executive Engineer. In the year 2017 the petitioners were regularly promoted as Superintending Engineers and they have been currently discharging the duties of Superintending Engineers at different places.