A.K.Yog, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel on behalf of the respondents at length. The petitioner joined as Assistant Engineer in the Department of Irrigation, State of U.P., in December 1966 on adhoc basis. Thereafter he appeared in the competitive Combined State Engineering Services Examination conducted by U.P. Public Service Commission and declared successful in the year 1968 and joined on regular basis. His ad-hoc tenure was added with the tenure on regular basis.
(2.) Petitioner was promoted on the post of Executive Engineer on 31.1.1988. While working as Executive Engineer he was communicated with certain remarks in his service record. Petitioner submitted a representation. Petitioner was, thereafter considered for next promotion to the post of Superintending Engineer by the Departmental Promotion Committee and promoted on 29.10.1999 to the post of Superintending Engineer w.e.f. 12.3.1998. The petitioner, however, got aggrieved when matter of promotion to the post of Chief Engineer (Level-II) in the department arose.
(3.) The petitioner contends that DPC did not find favour with the petitioner's candidature, his candidature ignored and promotion to the next higher post denied to him while juniors considered and accorded promotion. It is also contended that such juniors had much less quality points as compared to the petitioner who was eligible to get 19 quality points.;