MOHAMMAD SHAMIM Vs. STATE OF U P
LAWS(ALL)-2014-1-187
HIGH COURT OF ALLAHABAD
Decided on January 02,2014

MOHAMMAD SHAMIM Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Heard Sri Manish Goyal, learned counsel for the petitioners, learned Standing Counsel and Sri S.M.Iqbal Hasan, learned counsel appearing on behalf of the respondent nos.3, 4, 5, 6, 7, 8 and 9.
(2.) By means of the present writ petition, the petitioners are seeking promotion on the post of Project Manager. The claim of the petitioners have been denied on the ground that the petitioners do not fulfil the eligibility qualification as provided at Serial No.18 of Appendix "B" of U.P. Industries Service Rules, 1993. Clause 18 of Appendix "B" reads as follows:
(3.) Industries Officer (Grade-I), Technical Officer, Manager Technology, Project Manager, Assistant Engineer, Survey Officer and Workshop Superintendent. (i) fifty per cent by direct recruitment through the Commission on the basis of competitive examination. (ii) fifty per cent by promotion through Commission from amongst persons: (a) who are substantively appointed to the posts mentioned at serial numbers 20 and 21 and who have completed five year service, as such, on the first day of the year of recruitment; (b) who are substantively appointed to the posts of Assistant Manager (Technical) of the Uttar Pradesh Industries Department Subordinate Service and who have completed five years of, service, as such, on the first day of the year of recruitment. (c) who are substantively appointed to the posts of Assistant Manager (Technical) of the Uttar Pradesh Industries Department Subordinate Service and who have completed eight years service, as such, on the first day of the year of recruitment.;


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