SANJAY YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) THE reliefs claimed in the O.A. are as follows:

(2.) The case for the applicants No. 1 to 3 in brief is that they are Divisional Accountants and are eligible to be promoted to the post of Divisional Accounts Officer Gr. II, as they have put in more than 5 years service in the grade of Divisional Accountant, but the respondents are not counting the probation period of two years.

(3.) WE have heard the learned Counsel for the parties and perused the documents placed on record. In the O.A. there is a reference of Rules, 1988 and at one place Rules of 1989. However, it was submitted by both the learned Counsel that Rules of 1987, known as Indian Audit and Accounts Department (Selection Grade Divisional Accountant) Recruitment Rules, 1987, are applicable, to the applicants.