PRADEEP NANDRAJOG, J. - (1.) IT is settled law that a Government servant does not have a vested right to be promoted and that an amendment to a recruitment rule changing the existing rule of appointment by promotion can be altered by the employer keeping in view the requirements of the cadre. The question which arises for consideration in the instant writ petition is slightly different. Thus, we are not noting the decisions relied upon by the respondents which invoked the legal principle we have stated in the first sentence of this paragraph because learned counsel for the petitioners did not dispute the same.
(2.) THE petitioners joined different posts in the ministerial cadre of the Border Security Force. The post at which they joined is as per Annexure P -1 to the writ petition, authenticity of the data wherein has not been denied by the respondents.
(3.) THE cadre of ministerial staff, up to the post immediately below that of Assistant Commandant is separate and so is the cadre of the general duty staff. The merger takes place at the level of the post of Assistant Commandant.;