- (1.) Heard learned counsel for the parties.
(2.) For the post of Chief Manager, against a vacancy which took place in the year 2000-01, vide order dated 23rd March 2005 the appellant being found more meritorious vis-a-vis respondent No. 2 in the appeal, was promoted.
(3.) The respondent No. 2 filed a writ petition pleading therein that since the post had to be filled up strictly on the basis of merit, non-consideration of his name by the Departmental Promotion Committee required the order promoting the appellant to be quashed.;