M.B. JOSHI Vs. SATISH KUMAR PANDEY

JUDGEMENT

(1.) SPECIAL leave granted in all the above cases.

(2.) IN the above cases we are now concerned with the third category of cases which deal with the promotion of Graduate Sub - Engineers completing 8 years of service.

(3.) THE short controversy arising in these cases relates to the determination of seniority amongst the diploma -holder Sub - Engineers who acquired the degree of graduation in engineering during the period of service qualifying them for promotion in 8 years to the post of Assistant Engineer. It is an admitted position that there is no specific rule governing such situation. Relevant extracts of Schedule IV of the Rules as published in the Madhya Pradesh Gazette dated 27.2.1981 issued in Hindi read as under: -