SATISH CHAND AND ORS. Vs. Y.S. PARMAR

JUDGEMENT

(1.) SINCE common questions of law and facts arise for determination in these petitions, therefore, they are taken up together for disposal.

(2.) CWP No. 4615 of 2012 is taken as lead case, wherein the petitioner has prayed for the following substantive relief(s): - -

(3.) IN reply to the writ petition, it is claimed that the Hostel Attendants is the feeder category for promotion to the post of Hostel Assistant. It is further averred that the case of the Hostel Attendants for up -gradation to the post of Hostel Assistant in the revised pay scale of Rs. 5910 -20200+1900GP was sent to the Comptroller for placing the same before the Finance Committee. However, the Comptroller returned the case with the observation that the case may be re -examined in light of the approved core cadre strength and existing working strength. It is further claimed that Management vide Item No. 8 of the proceedings of meeting held on 30.3.2011 had approved the core strength of different categories of post vide notification dated 8.4.2011 and the surplus posts of different category were abolished vide office order dated 25.4.2011, but the core strength was not approved by the State Government and a fresh core cadre strength proposal was sent to the State Government vide letter dated 30.1.2014, but the approval of the same was stated to be awaited.