INDERJEET DABAS Vs. DISTRICT AND SESSIONS JUDGE (HEADQUARTERS)

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking his promotion to the post of Judicial Assistant w.e.f July 05, 2008.

(2.) Some of the brief facts are, on July 05, 2003, the petitioner was appointed as Lower Division Clerk in the Office of the District and Sessions Judge (HQs). While working on the post of Ahlmad, in the Court of the then learned Additional Sessions Judge, Patiala House Courts, New Delhi, he was charge sheeted for illegally supplying uncertified copies of an order dated July 28, 2009. The said charge sheet resulted in a penalty of stoppage of two increments without cumulative effect vide order dated September 02, 2014. On an appeal filed by the petitioner against the order of the penalty, the same was modified to the extent it was converted as withholding of one increment without cumulative effect vide order dated August 02, 2016.

(3.) On August 23, 2017, an order was issued by the respondent promoting 838 Junior Judicial Assistants (LDCs) to the post of Judicial Assistants (UDCs) from different dates.