RAMESH SAMHARI MORE Vs. REGISTRAR DISTRICT COURT

JUDGEMENT

(1.) Rule in all the petitions. As the Petitions raise a common question of law they are being decided by this common judgment. All the petitioners herein pursuant to the test conducted by the Committee headed by the District Judge were promoted. The petitioners in Writ Petition Nos. 3641 of 2007, 3643 of 2007 were promoted to the post of Assistant Superintendent. The petitioners in Writ Petition No. 3642 of 2007, 3644 of 2007 and 3645 of 2007 were promoted to the post of Senior Clerks.

(2.) The selection procedure for promotion for these posts is governed by clause 580 of the Civil Manual. The relevant clause for our purpose is clause (ii) (b) which reads as under :

(3.) The two candidates Mr. V. R. Kulkarni and Mrs. P. P. Paithankar made representations on 20-7-2005 and 11-8-2005 respectively against they being barred from further consideration for promotion and withdrawal of scale under assured Progress Scheme (A. P. S. ). On receipt of the representations comments were invited of the District Judge Solapur and to set out in detail the reasons for non-selection of the two representationists as also withdrawal of the pay-scale under A. P. S.