Rajasthan High Court - Jaipur
S.K.Kannan vs State on 15 February, 2010
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R 1) S.B. CIVIL WRIT PETITION No.755/1997. S.K. Kannanson Versus State of Rajasthan & Anr. 2) S.B. CIVIL WRIT PETITION No.6285/1996. G.N. Sharma Versus State of Rajasthan & Ors. 3) S.B. CIVIL WRIT PETITION No.6290/1996. L.K. Sethi Versus State of Rajasthan & Ors. Date of Order:- February 15, 2010. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri Deepak Asopa, Shri Sandeep Saxena and Shri Nitin Jain for the petitioners. Shri Pradeep Kalwania, Additional Government Counsel. ***** BY THE COURT:-
The grievance of the petitioners is that vide notification dated 1/4/1991 so as to provide that as per Schedule-A persons holding the post of Civil Engineer were also eligible for promotion to the post of Additional Director provided they possess required experience prescribed at Column No.6. The grievance of petitioners in other two writ petitions i.e. SBCWP Nos.6275/96 and 6290/96 are that even the Joint Directors with the degree of Civil Engineer have been have been made eligible for promotion to the post of Additional Director which in any manner was adhered to reservation for only Joint Engineers with the degree in Agriculture Engineering, petitioner S.K. Kannanson felt aggrieved because he came to be posted on the post of Joint Director after 1/4/1991 and thereafter he was not holding the post on that date when the amendment was brought into force, he was not considered eligible.
Learned counsel for respondent No.4 agreed that none was promoted on the basis of the amended rules. So far as petitioner S.K. Kannanson is concerned, he too retired and petitioners G.N. Sharma and L.K. Sethi secured promotion on the post of Additional Director before their retirement. Nothing therefore remains to be decided in these petitions.
All the writ petitions are therefore disposed of.
(MOHAMMAD RAFIQ), J.
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