(1.) THE present petition is filed against the order passed by the State Administrative Tribunal on 6 -2 -1998, a copy of which is placed on record as Annexure -P -21 to the petition.
(2.) THOUGH initially the present petition was filed by two petitioners, who were applicants in Original Application No. 1191/1996 before the Tribunal, during pendency of the present petition an application was moved on behalf of the Petitioner No. 1 for withdrawal of the writ petition by him. Accordingly this Court by an order dated 29 -1 -2007, permitted the petition to be withdrawn by the Petitioner No. 1. Accordingly the present petition is treated to be a petition at the instance of the Petitioner No. 2 i.e. Gopal Tamrakar.
(3.) THE State Government by the aforesaid order decided that out of total 20 posts created, 40% of the said posts may be filled up by promotion from senior jailer and jailers, 40% be filled up by way of direct recruitment, 20% be filled up by promotion from amongst the Welfare/Probationer Officers. The State Government decided that there is no difficulty in filling up the post towards the quota of 40% from senior jailors and the jailors and also there was no difficulty of fill up 40% of the said post by Direct recruitment. The State Government also decided that for the purposes of filling up 20% posts from Welfare/Probationer Officers it would be appropriate to make relevant amendment in the recruitment rules and till no amendment in the recruitment rule is made, the promotion can be given on ad hoc basis.