S.H.A.Raza, J. - (1.) The controversy pertains to the promotion to the extent of 33- 1/3 per cent quota from the departmental quota as provided in Technical Service Rules made by the Departmental Promotion Committee to promote the eligible candidates from Grade T-5 to Grade T-6.
(2.) It has been alleged that after perusing the service record of the petitioners and verifying the same, the Departmental Promotion Committee has recommended the promotion of the petitioners. The Director accepted the recommendation of the Departmental Promotion Committee and issued the promotion order dated 28th June, 1996 through his Chief Administrative Officer, by which all the petitioners were promoted from T-5 grade to T-6 grade. The order indicated that on the recommendation of the Departmental Promotion Committee, the Director was pleased to promote the petitioners from T-5 grade to the post mentioned against each, in the scale of Rs. 2,200-4,000, provisionally in a temporary capacity with effect from the dates they assumed the charge of the post at the place of posting, until further orders against 33-1/3% promotion quota.
(3.) In pursuance of the said appointment order, it was averred that the petitioners were relieved from their posts of T-5 grade by their respective Head of Departments on the same day, i.e., 28.6.1996 and they joined on their respective T-6 grade posts on the same day, i.e., 28.6.1996, which is evident from the order dated 29.6.1996 issued by the Scientist Incharge, National Bio-Technology Centre.;