- (1.) Heard counsel for the petitioner and counsel for the respondent State.
(2.) The petitioners in this writ application have prayed for issuance of a direction to the respondents to consider their case for their promotion to Class-III post on the basis of their educational qualifications and the eligibility criteria which they claim to possess.
(3.) The petitioners are presently employed on Class-IV post. Such employment was given to them on compassionate grounds. The petitioners' contention is that on the date of granting them appointment, they did possess all the requisite qualifications for their appointment on Class-III post, but for whatever reasons the same was denied to them and they had accepted Class-IV post only on the belief that they would be granted promotion to the Class-III post in due course.;