Rakesh Tiwari, J. - (1.) HEARD learned counsel for the petitioner, the Standing counsel for the respondents and perused the record.
(2.) THE petitioner possesses I.T.I. diploma in Mechanical Diesel from State Institute of Training Board, Madhya Pradesh in 1986. He was appointed as cleaner in the UPSRTC in 1989 and was thereafter promoted to the post of Fitter in 1994 and since then he is continuously working on the said post at Regional Work-shop, Jhunsi. It is alleged that a Trade test and Interview was held by the respondents Corporation for promotion on the various posts. The petitioner also appeared in the Trade test and interview held in the months of July/August, 2007. After the result was declared by the order dated 4.8.2007 respondent nos.4,5 and 6 were declared successful whereas the petitioner was not declared successful. Aggrieved the petitioner has come up in this writ petition.
(3.) THE counsel for the petitioner submits that the respondents authorities have adopted pick and choose policy in promoting the concerned employees of their choice as respondent nos. 4,5 and 6 have been declared successful even though they are not I.T.I. qualified in any trade of automobile. It is urged that the petitioner has been wrongly declared unsuccessful though he is a skilled mechanic of automobile having qualification of I.T.I. Mechanic Diesel whereas respondent nos. 4,5 and 6 who have been declared successful and promoted are unskilled Body Mechanic and they are not having any Technical Training Certificate; that as per Service Regulation 1981 of the Uttar Pradesh Road Transport Corporation Employees (Other than Officers) promotion is to be made on the basis of rejection of Rule of unfit.;