S.C. Agrawal, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment date February 16, 1989 of the High Court of Madras allowing Writ Appeal No. 1350 of 1988 filed by the respondents against the order dated August 10, 1988 passed by a learned single Judge of the said High Court allowing the writ petition filed by the appellant.
(3.) The facts briefly stated are as follows. In the Food Corporation of India (for short the Corporation'), the officers are divided into four zones, viz., northern, eastern, western and southern zones. The appellant was appointed as Stenographer Grade-II on September 1, 1969 in the office of the Corporation at Patna falling in the Eastern zone. He was confirmed on that post with effect from September 1, 1970. Promotion to the post of Stenographer Gr. I./ Assistant Gr. I was to be from Stenographers Gr. II. On February 14, 1972, the Corporation issued a circular whereby a quota of 1:15 was fixed for the purpose of promotion of Stenographer, Gr. II to the cadre of Assistant, Gr. I. The said circular was challenged by way of Writ Petition No. 1080/78 before the Delhi High Court.;