CHARAN SINGH SHARMA Vs. RSRTC

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN petitioner's earlier writ petition i. e. , SBCWP no. 3387/2008 direction was given to the respondents to consider the case of the petitioner for the purpose of promotion to the post of Asstt. Traffic Inspector in accordance with law.

(3.) THE court noticed the facts that the petitioner has been denied consideration for promotion to the post of asstt. Traffic Inspector only on the ground of lack of requisite qualification on the assumption that the petitioner was possessing qualification only of Secondary though in fact petitioner had the qualification of Higher Secondary as required by the respondents. It appears from the order dated 17. 7. 2007 that even the mark-sheet and certificate of requisite qualification were placed on record of the writ petition no. 33387/2006. In view of the said documentary evidence even counsel appearing for the respondents could not seriously dispute the position that if the petitioner was holding the requisite qualification then the petitioner had right to be considered for promotion concerned. This Court also observed that learned counsel for the respondent fairly submitted that in view of the undeniable factual position available on record, the respondents would not stand on ceremonies and shall reconsider the matter of the petitioner in accordance with law.