- (1.) This intra-court appeal is directed against the order dated 20.05.2008 as passed in S.B.Civil Writ Petition No.1467/2007 whereby the learned Single Judge of this Court has allowed the writ petition filed by the petitioner Anandi Lal (since deceased and represented by his legal representatives) on his grievance against denial of promotion from the post of Assistant Public Prosecutor Grade-I to the post of Assistant Director (Prosecution).
(2.) In the impugned order dated 20.05.2008, the learned Single Judge of this Court took note of the background aspects of the matter that under the Rajathan Prosecution Service Rules, 1978, an Assistant Public Prosecutor Grade-I was having an avenue of promotion to the post of Assistant Director (Prosecution) that was made on 'merit' and 'seniority-cum-merit' basis in the ratio of 1:1.
(3.) The learned Single Judge also took note of the grievance of the writ petitioner that by the order dated 16.01.2007, several persons junior to him were accorded such promotion but he was denied the same; and further, of the contention of the writ petitioner that though he had suffered a minor penalty of censure, his claim in the seniority-cum-merit in promotion could not have been ignored for this reason alone.;