B L GUPTA Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are all employees of the Delhi Electric Supply undertaking and the question which arises for consideration relates to the appointment to the post of Assistant Accountant under Respondent 1.

(3.) Briefly stated the facts are that there were statutory rules which were framed in 1978 inter alia dealing with the question of promotion to the various posts in the respondent-organisation. For the post of Assistant accountant there were two feeder posts, one was that of Senior Clerks with three years' experience and the other was of the Junior Clerks with eight years' experience.