DINESH JAMINI Vs. DISTRICT RURAL DEVELOPMENT AGENCY

JUDGEMENT

(1.) This appeal is directed against the order of the learned single Judge dated October 9, 2001 in C.W.P.No.1945/1992 whereby the claim of the appellant for promotion to the post of Deputy Director (Animal Husbandry) in the pre-revised scale of Rs.3 ,000-4 ,500 w.e.f. August 30, 1989, the date prior to the promotion of the fifth respondent as Deputy Director (Floriculture), was rejected. The facts giving rise to the appeal are as follows:-

(2.) On 15th May, 1979, the appellant was appointed as Assistant Project Officer (Vet.) in District Rural Development Agency, (for short 'D.R.D.A') in the pay scale of Rs.550-900, whereas the fifth respondent was appointed as Extension Officer (Agriculture) in D.R.D.A on July 1, 1976 in the lower scale of Rs.425-700. Subsequently, with effect from November 1, 1982, the fifth respondent was promoted as Agricultural Officer in the grade of Rs.550-900. On July 1 1984, the fifth respondent was placed in the grade of Rs.650-1200. Thereafter, on July 1, 1984 the fifth respondent was appointed as Deputy Director in the pay scale of Rs .2,200-4,000. Finally, on January 29, 1991, the Governing Body decided to grant him pay-scale of Rs.3000-4500.

(3.) The appellant allowed the fifth respondent to steal a march over him as he did not question his promotions and appointments in higher posts or grades by invoking legal remedies available to him.