- (1.) Heard counsel for the parties.
(2.) The petitioner in this writ application has prayed for a direction upon the respondents to grant him promotion to the Grade-III post, on the ground that he has been working on the post of Lamp Issuer for the past 20 years and does possess all the requisite qualifications for his promotion and yet while persons junior to him have been granted the promotions, he has been arbitrarily denied the benefit of such promotion.
(3.) From the rival submissions of the counsel for the parties and on perusal of the relevant documents including Annexure-3 to the writ application which is a letter dated 19.10.1991 issued by the Senior Personnel Officer to the petitioner, it appears that the petitioner was acknowledged to be working on the post of Lamp Issuer. His claim for promotion to the higher post of Grade-III has been refused only on the ground that he had not submitted his educational qualification namely the Matriculation Certificate.;