- (1.) Heard Shri Y.K. Yadav, learned Standing Counsel appearing on behalf of the petitioner, Shri L.K. Pathak, who appears on behalf of the respondents.
(2.) The respondent has been appointed on the post of 'electrician' vide appointment letter dated 11.5.89. There is no dispute that the respondent's service is being governed by the U.P. Labour Department 'Group D' (Technical Employees) Service Rules 1980.
(3.) The contention of the respondent is that he was entitled for the promotion on the post of 'Group C' under the Uttar Pradesh Subordinate Offices Ministerial Cadre, Group C Lowest Cadre Post (Recruitment by promotion)Rules, 2001'. The respondent has filed a Claim Petition No.1666 of 2008 before the Tribunal. The Tribunal vide order dated 31.08.09 has disposed of the Claim Petition with the direction that whenever the promotion from 'Group-D' to 'Group C' post would be made, the respondent's case may be considered. It appears that while disposing of the Claim Petition No.1666 of 2008, one post has been reserved for the respondent.;