MAHAVIR SINGH Vs. UOI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) WAY back on December 03, 1985, evidenced by an Office Order No.54/1985, 6 persons were appointed as Peons in the Department of Supplies and Disposals, Government of India, one of whom was Mahavir Singh, the petitioner, and another person was Lohra Ram Rawat. In the said office order name of Mahavir Singh is above that of Lohra Ram Rawat.

(3.) EARNING a promotion which was sought to be undone after 24 years, the stand of the Government of India was that keeping in view the seniority position of the writ petitioner he would not be entitled to be promoted as a LDC in the 5% departmental quota for Group 'D' employees. Petitioner found that Lohra Ram Rawat, whose name was below him in the office order above referred to by us, was being retained as a LDC.