AMRESHWAR PRATAP SAHI, J. - (1.) HEARD learned counsel for the petitioner.
(2.) THE contention raised is that the source of recruitment for the promotional post should also be made from the stream of Class III employees working in the Zonal Office and Transport Commissioner Office. It is contended that the promotion rules ought to have been modified in terms of the proposal made by the Transport Commissioner. Learned counsel for the petitioner contends that by not accepting the aforesaid proposal injustice is being caused to the members of the petitioners' association and, therefore, this court should intervene and direct the State Government to provide for the aforesaid stream of promotional avenues as claimed by the petitioners.
(3.) HAVING heard learned counsel for the petitioner and the learned standing counsel the promotional avenues provided for are in respect of a different class of employees and discrimination cannot be alleged. This court would have no jurisdiction to interfere in the same under Article 226 of the Constitution.;