KHEM CHAND CHAWLA Vs. HARYANA STATE

JUDGEMENT

(1.) The petitioners are praying for a writ in the nature of mandamus directing the Respondent-Corporation "to consider and promote members of the Drawing Establishment of the Corporation by giving them their due share in promotion to the rank of Sub Divisional Officer/Shift Engineers strictly as per their quota." The respondents contest this claim.

(2.) It is the admitted position that the recruitment and promotion to the rank of Assistant Engineer is governed by the provisions of the Bye-Laws enacted by the Corporation on September 18, 1980. It is also not disputed that a person becomes eligible for promotion only after he has passed the Departmental Professional and Departmental Revenue Examinations. It was also been conceded that petitioner No. 1 had become eligible on October 1, 1992, while the two other petitioners had passed these examinations in August, 1991.

(3.) It has not been shown that the quota of posts falling to the share of the members of the Drawing Establishment viz. the members of the Draftsmen and Tracers Services has not been given to the members of that class after August 1991. It has also not been shown by the petitioners as to how many posts actually fell to the share of the category of the petitioners and who were the persons actually promoted against those vacancies. However, Mr. Surya Kant submits the members of the Drawing Establishment have not been having their due share. This position has been controverted on behalf of the respondents.