- (1.) VINEET Saran, J. Heard learned Counsel for the petitioners as well as learned Standing Counsel appearing for the respondents No. 1 and 2 and Sri R. K. Ojha, learned Counsel appearing for the contesting respondent No. 3. Pleadings between the contesting parties have been exchanged and with consent of the learned Counsel for the parties, this writ petition is being heard and disposed of at this stage.
(2.) BY means of this writ petition, the petitioners have challenged the advertisement dated 14-8-2007 issued by the respondent No. 3, Committee of Management for appointment of three posts of Assistant Clerk, one of Lab Assistant and two Class IV posts. In this writ petition, there is no dispute with regard to appointment on Class IV posts. The challenge is restricted to the appointment of Class III posts which includes the three posts of Assistant Clerk and one Lab Assistant. The case of the petitioners is that out of total 29 Class III posts, which include 21 posts of Clerk and 8 posts of Lab Assistant, 20% are to be filled up by promotion, meaning thereby that 6 posts (as 20% comes to 5. 8) would be required to be filled up by promotion from amongst Class IV employees of the institution. According to the petitioner, out of 29 Class III posts, there is only one post, which has been filled up by promotion, which is by Sri Ram Murti Prasad. It has thus been contended that 5 more Class III posts remain to be filled up by promotion. According to the petitioners, out of 21 posts of Clerks 15 are already filled up and 6 remain vacant; and out of 8 posts of Lab Assistant, 6 are filled up and 2 remain vacant. The contention of the learned Counsel for the petitioners thus is that until 5 posts are first filled up by promotion, no appointment by direct recruitment can be made and thus the advertisement dated 14-8-2007, initiating selection process for appointment on Class III posts, including the Lab Assistant, should be quashed. Sri R. K. Ojha, learned Counsel appearing for the contesting respondent No. 3 has, however, submitted that there are only 17 posts of Clerks in the institution and 20% of the same would come to 3 posts. In paragraph 6 of the counter-affidavit, it has been specifically stated that all the three Class III posts meant for promotion are already filled up by promotion by three persons, namely, Rajeshwar Tripathi, Ram Murti Prasad and Ram Chandra Prasad. It has thus been contended in the counter-affidavit that there are no Class III posts available for being filled up by promotion.
(3.) IN the rejoinder affidavit, it has been reiterated that only one Class III post has been filled up by promotion which is that of Sri Ram Murti Prasad. During the course of arguments Sri R. K. Ojha, learned Counsel appearing for the contesting respondent No. 3 has accepted that on receiving further instructions from his clients it has come to his knowledge that the said Ram Chandra Prasad who is said to have been promoted on Class III post has already retired on 15- 12-2006. As such, it is admitted that the said post has wrongly been advertised for direct recruitment. With regard to Rajeshwar Tripathi, it has been stated by Sri Ojha that he was appointed on Class IV post in the year 1970 and thereafter promoted on Class III post in the year 1974. From the record, it is clear that Rajeshwar Tripathi acquired the minimum qualification for appointment or promotion on Class III posts only in the year 1975 as he passed Intermediate Examination in that year. According to the Rules relating to promotion, a person becomes eligible for promotion to Class III posts only after he completes 5 years on Class IV post. As such, since admittedly the said Rajeshwar Tripathi had been appointed in the year 1970, he cannot be said to have been promoted in the year 1974 from Class IV post to Class III.;