S C JAISINGHANI C K TIKKU MOHAN CHANDRA JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE following Judgment of the court was delivered by: :

(2.) THIS appeal is brought, by certificate, from the judgment of the High court of Punjab dated 11/03/1964 dismissing the Writ petition of the appellant Civil Writ No. 189-D of 1962.

(3.) A Class 11 Officer when directly recruited had to be on probation for two years during which period he had to undergo a course of theoretical and practical training and should pass a departmental examination for being confirmed. After a minimum period of thee years of work as Income-tax Officer (after his probation of two yea rs) he is considered by the Departmental Promotion Committee for promotion to Class 1. That is to say that he has to have a minimum service of 5 years in all in Class II before he is qualified for being considered for promotion to Class I, Grade 11 Service. Clause (iv) of rule 1(f) deals with a special situation in which an officer initially appointed to Class 11 Service is given seniority in the same manner as a departmental promotee if subsequent to his passing the departmental examination in Class 11 he is appointed to Class I on the results of the combined competitive examination held by the Union public service commission.