(Supreme Court Of India)
Civil Appeal No. 12094 of 1995 | 15-12-1995
1. Leave granted.
2. Passing the Hindi test is a condition for promotion and since the appellant had passed the test on September 20, 1981, he was given promotion and seniority was fixed with effect from the passing of the said test. Under these circumstances, we do not find any illegality in the order passed by the Tribunal warranting interference.
3. The appeal is accordingly dismissed.
For Appellant/Petitioner/Plaintiff: Charan Lal Sahu, Adv
For Respondents/Defendant: Amitabh Verma and S.K. Agnihotri, Advs.
Service — Promotion — Passing of Hindi test — Condition precedent — Appellant passed the test on September 20, 1981 and was given promotion and seniority was fixed with effect from the passing of the said test — Held, no illegality in the order passed by the Tribunal warranting interference — Appeal dismissed.
