J.M. Tandon, J. - (1.) Ved Parkash Bhandari petitioner joined the Punjab Transport Department on June 1, 1951, and was promoted as Assistant Accountant in 1959 and Junior Auditor in 1970. According to him, he is eligible to be considered for promotion to the post of Resident Senior Auditor. Respondents Nos. 5 and 6 who did not belong to the Punjab Transport Department have since been appointed Senior Auditors in that Department without considering the name of the petitioner. Ved Parkash Bhandari as also Punjab Transport Staff Association have assailed the appointment of respondents Nos. 5 and 6 as Senior Auditors in the Transport Department.
(2.) In the written statement filed on behalf of the official respondents, it has been averred that the service conditions of Ved Parkash Bhandari petitioner are regulated by the Punjab Transport Department (State Service Class III) Rules, 1963 (hereafter the 1963 Rules) and the appointments Nos. 5 and 6 was made by the Finance Department according to relevant Rules and not in contravention thereof. The name of the petitioner was not considered by the Finance Department as he had not passed S.A.S. examination and as such was not eligible for promotion to the S.A.S. Cadre administrated by the Finance Department.
(3.) The Punjab Transport Staff Association (petitioner) cannot claim eligibility for promotion as Senior Auditors. The Association as such has no locus standi to file the present writ.;