Full Judgment Text
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PETITIONER:
U.P. PUBLIC SERVICE COMMISSION, ALLAHABAD
Vs.
RESPONDENT:
VINOD KUMAR SRIVASTAVA & ORS.
DATE OF JUDGMENT31/07/1995
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
PARIPOORNAN, K.S.(J)
CITATION:
1995 SCALE (4)849
ACT:
HEADNOTE:
JUDGMENT:
O R D E R
Leave granted.
We have heard the counsel for the parties. The admitted
facts as transpired from the record are that the Assistant
Labour Commissioners are eligible to be promoted according
to Rule 5 of the U.P. Labour Service Rules, 1991 to their
quota of 50%. The balance 50% shall be filled in by direct
recruitment. Twenty-three posts are available for promotion.
The Selection Committee consisting of members of the Public
Service Commission and the Departmental personnel considered
the inter se claims from feeder posts on September 13, 1993
and forwarded to the Government the select list for approval
subject to the result in W.P. No. 5744/86. One Mr. Awasthi
who filed that writ petition has since been retired as Dy.
Labour Officer pursuant to the direction issued by the
Court, the claims of others for promotion require to be
considered and finalised. We direct the Government to
finalise the list as recommended by the Public Service
Commission and then make promotion to the substantive posts
according to Rules of all the persons recommended by the
Public Service Commission within the quota prescribed under
the Rules. The appeal is disposed of. No costs.