- (1.) Heard learned counsel for the petitioner and the learned standing counsel for the respondents.
(2.) The petitioner herein was appointed as library attendant under the relevant Rules/Government Orders. There is a provision for promotion of class-IV employees, such as library attendant, to the class-III post under 15% quota prescribed for them. However, the said promotion is to be made subject to certain terms and conditions including holding of an examination.
(3.) Promotions are made as per seniority subject to rejection.;