ALLENA ANJANI KUMAR Vs. HIGH COURT OF CHHATTISGARH,

JUDGEMENT

(1.) Whether the services rendered by the Appellant as Stenographer / Personal Assistant in the Madhya Pradesh State Administrative Tribunal (M.P. SAT) can be reckoned for calculating the 'seniority' in the Establishment of High Court of Chhattisgarh, where the Appellant joined pursuant to a new recruitment exercise in the year 2001. The answer given in the 'Negative' by the learned Single Judge in the writ petition filed by the Appellant is put to challenge in this appeal.

(2.) Heard Shri Vinod Deshmukh, learned counsel for the Appellant as well as Shri Vikram Sharma, the learned Deputy Government Advocate representing the State.

(3.) The factual matrix brought on record reveals that the Appellant was selected and appointed as 'Stenographer' in the Principal Bench of the M.P. SAT on 24.07.1998, who came to be promoted to the post of 'Personal Assistant' on 22.12.1998. On formation of the State of Chhattisgarh in the year 2000, the High Court in this State came to being and in response to advertisement issued for different posts, including the post of Stenographer on 30.03.2001, the Appellant also put forth the application. On coming out successful in the examination and the interview, the Appellant was appointed as Stenographer as per Annexure/R-1/2 order dated 29.11.2001. It was accordingly that, the Appellant was relieved from M.P. SAT as per Annexure/P-2 on 11.12.2001 and he joined the post of Stenographer in this High Court in the pay scale of 5500-175-9000/-.