KEWAL KRISHAN SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY this misc. application, it has been prayed that the condition in column 7 of Item No. 6 of Schedule -I of Rules, 1954 be declared ultra vires. It has been further prayed that Government be directed to relax six months more experience in case of the petitioner to promote him on the post of Executive Engineer from the date his Juniors have been promoted.

(2.) IN 1957, the petitioner was appointed as Junior Engineer in the Irrigation Department, Govt. of Rajasthan. He was confirmed on that post on 21.6.1963 w.e.f. 21.2.60 and then promoted as Assistant Engineer (Civil) Irrigation in 1978. Vide Ann.9 dated 20.1.96, his junior Lal Singh has been promoted and petitioner was superseded on the ground that he has not completed two years' continuous experience of non -field post. That amendment was introduced in the year 1989.

(3.) MR . Kumawat, learned Counsel for RPSC and Mr. Bhati, learned Counsel for Irrigation Department simply submit that as the petitioner has not completed two years' non -field experience, he is not eligible for promotion though subsequently in the month of July, 1996, they have promoted him in pursuance of direction of this Court.