RAVINDRA PARKASH MATHUR Vs. RAJASTHAN STATE CO

JUDGEMENT

(1.) In pursuance to this Court's order dated Aug. 11, 1992, the petitioner Prahlad Kumar Pareek got published the notices of the respondents in daily News Paper. Service on the respondents in Writ Petition No. 607/1988 was complete on May 1. 1996 whereas in Writ Petition No. 1279 of 1988 it was complete on January 11, 1993. Matters were finally heard. Since the questions of law and fact are identical in both these writ petitions they were heard analogously and are being disposed of by a common order.

(2.) The grievance of the petitioners in the instant writ petitions is that they were illegally denied promotion to the post of Assistant Project Officer. The petitioners have approached this court with the prayer that they be ordered to be promoted to the said post with all consequential benefits from the date their juniors were promoted.

(3.) The petitioners averred in the writ petitions that they were senior to all other employees who were considered by the DPC but the DPC had not followed the provisions contained in Regulation 9 of the Rajasthan Cooperative Dairy Federation Employees (Supervisory) Staff condition of Recruitment and Promotion Regulations 1980 (for short the Regulations of 1980) and promoted junior employees in an arbitrary manner ignoring the claim of the petitioners. The work and performance of the petitioner has always been appreciated by their superiors and no adverse entry or remakes in the service record was ever conveyed to the petitioners. The petitioners were eligible as well as meritorious and fit to be considered for promotion.