RAJEEV MANKOTIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The appellants are the writ petitioners, whose writ petition was ordered to be dismissed by the learned writ court vide order dtd. 19/12/2019, constraining them to file the instant appeal.

(2.) The facts of the case are that writ petitioners No.1, 2, 3, 4, 5, 6 were appointed as Clerks in Himachal Pradesh Public Service Commission (for short, the Commission) on 1/5/2003, 29/1/2004, 31/1/2004, 18/1/2005, January 2006 and September 2016 respectively and were later on promoted as Senior Assistants on 31/10/2013, 1/2/2014, 1/2/2014, 20/1/2015, 2/1/2016 and 30/4/2016 respectively.

(3.) The post of Clerk is a feeder category for promotion to the post of Senior Assistant and as per existing Recruitment and Promotion Rules, which were later on amended by the official respondents on 18/4/2012, mode of appointment to the post of Senior Assistant was 100% by promotion as is evident from column No. 11, which is reproduced here-in-below:-