AIR 1972 SUPREME COURT 995 ::1972 LAB. I. C. 543 ::1973 3 SCC 862 ::1972 ServLR 411 ::1972 (1) SCJ 92 ::(1973) 1 S C J 92 ::1973 SCD 267

Supreme Court Of India

(From Tripura: AIR 1970 Tripura 10)

Hon'ble Judge(s): S. M. Sikri, A. N. Grover, A. N. Ray, D. G. Palekar, M. H. Beg , JJJ

Constitution of India , Art.309— In absence of statutory rules regulating promotion to slection grade posts the Government is competent to issue administrative instructions as long as those instructions are not inconsistent with the rules already framed. X-Ref.:- Tripura Employees (Revision of Pay and Allowances) Rules (1968) , Sub-R.Sr.No.7— AIR 1967 SC 1910, Relied on.AIR 1970 Tripura 10 Affirmed. (Para 9)