- (1.) By this appeal, a challenge is made to the order dated 26.02.2018 passed by learned Single Judge, whereby, the writ petition preferred by the petitioner/non-appellant has been allowed.
(2.) The writ petition was filed to seek a direction for promotion on the post of Deputy Manager against the vacancy year 2005-06. The promotion was not given due to pendency of the criminal case followed by a disciplinary enquiry. As per Clause 12.5.0 and 12.7.0 of the guidelines for the promotion, the appellants were required to apply "sealed cover" procedure. Instead of applying the aforesaid procedure, the appellant-Rajasthan Financial Corporation (for short "the RFC") declared non-appellant to be unsuitable for promotion.
(3.) It is admitted by learned counsel for the appellant-RFC that no adversity in the record was existing in preceding 7 years from the date of the year of promotion, and at this stage, it is submitted that they are not pressing the appeal against the direction for holding DPC for consideration of the case of the petitioner.;