(1.) Grievance of the petitioners is that they were illegally excluded from consideration for promotion to the post of Assistant Planning Officer. Another prayer is for quashing the promotion order dated 09.10.2013, whereby promotion to the respondent nos.6,7 and 8 has been granted.
(2.) Heard.
(3.) Briefly stated, the petitioners were appointed on the post of Senior Statistical Assistant between the period 1984 to 1999 and the respondent nos. 6,7 and 8 were also appointed on the said post between 1992 and 1999. All of them were confirmed in service by an order dated 14.05.2008, with effect from 01.03.1996. A meeting of the Departmental Promotion Committee for promotion to the post of Assistant Planning Officer was convened on 19.09.2013. There were 48 vacant posts, out of which 12 posts were to be filled up by promotion. Pursuant to the recommendation of the Departmental Promotion Committee, promotion order dated 09.10.2013 was issued whereby 5 persons including, the respondent nos.6, 7 and 8 were promoted to the post of Assistant Planning Officer. The grievance of the petitioners is that they were not considered for promotion to the post of Assistant Statistical Officer on a non-existent ground, i.e., lack of educational qualification.