SRIHARI DASHRATH RAO Vs. GULBARGA UNIVERSITY

JUDGEMENT

(1.) Petitioner has sought for promotion to the post of Assistant Office Superintendent with retrospective effect i.e., w.e.f. 9.3.1989. The records reveal that the petitioner and similarly placed employees who are working as FDAs were promoted to the posts of Assistant Office Superintendents on 9.3.1989. However the University having come to know that the petitioner and similarly placed persons are not eligible for promotion w.e.f. 9.3.1989, withdrew the order of promotion given in favour of the petitioner and similarly placed persons. Subsequently, they were accorded promotion w.e.f. 31.3.1992 to the posts of Assistant Office Superintendents. Since then, the petitioner and others have been working as Assistant Office Superintendents.

(2.) Sri. Sachin M. Mahajan, learned counsel for the petitioner submits that petitioner's case should have been allowed by the respondent as per the case of Baburao Hosamane on the ground of parity; since Baburao Hosamane is accorded promotion to the post of Assistant Office Superintendent w.e.f. 9.3.1989, the same benefit should be accorded to the petitioner.