D.K.Seth, J. - (1.) The petitioner's father died in harness on February 15,1993. Admittedly the petitioner is a gradual e as claimed in paragraph 2 of the writ petition. He was given employment for the post of clerk, a Class HI post. The petitioner claimed to be promoted to the post of Junior Branch Manager on the ground that he has the same qualification for the said post which is graduation.
(2.) Learned Counsel for the petitioner, relying on Regulation No. 104 of U.P. Co-operative Societies Employees Regulations, 1975 contends that in such eases suitable employment is to be given. Since the petitioner is a graduate, therefore, he is also suitable for Junior Branch Manager or Assistant Accountant. Therefore, he should be given appointment in such posts. The appointment of the petitioner in the post of clerk is not commensurate with his qualification. Relying on Annexure No. 7 to the writ petition, he points out that the qualification for the post of assistant Accountant and Junior Branch Manager is graduation.
(3.) By the impugned order, being-Annexure No. 1 io the writ petition, his representation was rejected in the ground that the petitioner is qualified for class HI post and that he having beer, a graduate placed in third class, he does not qualify for the other posts.;