S P MALOO & 3 ORS Vs. RAJASTHAN HOUSING BOARD AND OTHERS
LAWS(RAJ)-1993-10-76
HIGH COURT OF RAJASTHAN
Decided on October 08,1993

S P Maloo And 3 Ors Appellant
VERSUS
RAJASTHAN HOUSING BOARD AND OTHERS Respondents

JUDGEMENT

- (1.) Facts of all the writ petitions and prayers made therein are more or less identical. Therefore, these writ petitions are being decided by a common order. All the respondents are common and they have been duly served in writ petition No. 2585/93. Both the learned counsel requested that facts have been narrated in detail in the writ petition of S.P. Maloo and therefore, detailed reference is being made to the facts of that case.
(2.) Petitioner S.P. Maloo joined service of the Rajasthan Housing Board as Accounts Assistant on his appointment by order dated 18.9.74. He was promoted as Accountant on ad hoc basis by an order dated 9.6.79 and on the recommendations of the Departmental Promotion Committee he has been substantively appointed as Accountant by an order dated 3.5.92. In the seniority list of Accountants issued by the Secretary, Rajasthan Housing Board (for short 'the Board'), vide Circular dated 18.2.92 name of the petitioner S.P. Maloo appears at serial No. 11.
(3.) For the purpose of promotion to the next higher post i.e. Assistant Accounts Officer, a Departmental Promotion Committee met sometime in the month of April 1993 and on its recommendations the order dated 20, 1993 has been issued for promotion of 14 persons including respondents No. 2 to 8. Six of the promotees have been assigned promotion year 1988-89, seven persons have been assigned promotion year 1992-93 and one person has been assigned promotion year 1993-94.;


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