SUNIL S/O. SAKHARAM MESHRAM Vs. CITY OF NAGPUR MUNICIPAL CORPORATION THROUGH ITS MUNICIPAL COMMISSIONER & ANR.

JUDGEMENT

(1.) By this petition, the petitioner is challenging the order passed by the Promotion Committee which has recommended that Respondent No. 2 be promoted to the post of Chief Fire officer.

(2.) The brief facts, giving rise to the present petition, are as follows:

(3.) According to the Recruitment Rules, the post of Chief Fire Officer is to be filled up by promotion on the basis of the seniority cummerit from amongst the employees holding 5 years' experience as Station House Officer. The Departmental Promotion Committee considered the entire service record of Five Station House Officers and respondent No. 2 was declared unfit and unsuitable for promotion by the Departmental Promotion Committee. The respondent No. 2, however challenged the promotion of the petitioner before this Honourable Court by Writ Petition No. 1040/92 and this Honourable Court held that the respondent No.2 was denied fair opportunity and, therefore, petitioner's promotion was quashed and set aside and respondent No. 1 was directed to consider the claim of all eligible employees aiesh in accordance with the Rules.