- (1.) Heard Mr. P.N. Dwivedi, learned counsel for the petitioner as well as Mr. L.P.Shukla, learned counsel for the U.P. Forest Corporation.
(2.) The petitioners have assailed the order dated 6 May 2000 passed by the Managing Director U.P. Forest Corporation, Lucknow (in short corporation) whereby the respondent No.3 has been promoted to the post of Sales Officer from the post of Assistant Logging Officer.
(3.) Learned counsel for the petitioner has submitted that the petitioners while working as Logging Officer retired from service. Being promoted to the said post vide order dated 18.09.1993, their next promotion to the post of Divisional Logging Manager/Divisional Sales Manager had become due so many years ago of his retirement. They fulfilled the requisite qualification. They were within the zone of consideration, but they had been ignored. While opposite party No.3 who had completed only three years of service as Sales Officer was promoted. Their service conditions were governed under the U.P. Forest Corporation General Service Regulations (in short Regulation) framed under the U.P. Corporation Act,1974 (in short Act).;