VIJAY KUMAR Vs. UOI

JUDGEMENT

(1.) THIS is the second round of litigation being fought. The first was fought when WP(C) No.7115/2002 filed by petitioner was decided in his favour by a Division Bench of this Court on 27.8.2008.

(2.) AT the earlier round of litigation, 3 grievances raised by the petitioner were considered. First was his not being treated to be on duty when he was undergoing training, as an essential part of the diploma course undertaken by the petitioner in pharmacy, from M.S.Ramaiah College of Pharmacy. The second was of expenses incurred by him while completing the Pharmacy course not being refunded to him; and lastly his issue with respect to 6 persons, viz., Sher Singh, Gautam Ram Saukata, Ram Singh, Manohar Singh, Raghubir Singh Taulia and Kishan Singh being promoted as SI (Pharmacist) and petitioner being denied said benefit. Petitioner claimed that benefit accorded to said 6 persons needs to be extended to him.

(3.) THE department considered his claim for being appointed as a SI (Pharmacist) and declined the same.