SHRI BAKSHI RAM, ASSISTANT (ACADEMIC SECTION), REGIONAL ENGINEERING COLLEGE, KURUKSHETRA Vs. REGIONAL ENGINEERING COLLEGE, KURUKSHETRA AND OTHERS

JUDGEMENT

(1.) Annexures R3 and R4 are not on the record of the case. The mention of these documents has, however, been made in paragraph 9A of the written statement to the amended writ petition. Learned counsel representing the respondents, during the course of arguments, has handed over copies of Annexures R3 and R4 to the Court. The same are taken on record.

(2.) Bakshi Ram, Assistant (Academic Section) working with the Regional Engineering College, Kurukshetra, through present petition filed by him under Article 226 of the Constitution of India, seeks suitable writ so as to quash promotion of Shri Shanti Lal and Shri Jag Mohan, respondents 2 and 3 herein, on the post of Head Assistant and in consequence of setting aside of their promotion, inter alia, claims promotion to the said post.

(3.) Brief facts, on which the two connected reliefs are sought to rest, reveal that the petitioner was appointed on the post of Duplicating Machine Operator on 3.12.1965 and was promoted on the post of clerk on 9.12.1969. He was promoted on the post of Assistant on 10.10.1979. It is the case of the petitioner that the next channel of promotion is Head Assistant and the Cadre of Head Assistants consists of seven posts. One post of Head Assistant (Academic) was notified for promotion in the reserved category (P1) on 2.9.1985. The petitioner applied for promotion belonging to reserve category on the post of Head Assistant. Petitioner, the only candidate who had so applied, ought to have been appointed, but the respondent-department postponed the interview and on 5.3.1986, two posts for promotion of Head Assistants were notified (P3). No person was, however, promoted and instead respondents 2 and 3, who belong to general category, were promoted to the post of Head Assistant.