GOPAL KRISHAN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Mr.Gopal Krishan, who is petitioner in CW No.23/79 and Mr.Chander Prakash, who is the petitioner in CW No. 67/79 along with respondents 2 to 4 in the said two writ petitions namely Shri Hari Singh Sidana, Shri S.K.Sharma and Shri S.K.Luthra were all employed as Steno-Typist under the University of Delhi. Respondents 2 to 4 were senior to the two writ petitioners in the seniority list maintained for the post of Steno Typist.

(2.) The next higher post in the cadre was the post of Stenographer. There existed two vacant posts of Stenographer which required to be filled up in the year 1978. On 22.7.1978 Executive Council of the University approved a scheme for giving advance increments to the Steno-typist who acquired higher proficiency in shorthand.

(3.) On 11.8.1978, the University issued a notice informing that a combined, Stenographer and proficiency test would be conducted to effect promotion to the two vacant posts of Stenographer as well as to give incentive under the scheme to the Steno-typist, who acquired higher proficiency as per the decision taken by the Executive Council of the University on 22.7.1978. Both the petitioners as well as respondents 2 to 4 who as noticed above are common respondents in both the writ petitions took the test which was notified to be held on 5.11.1978. 10 persons were empaneled and their names were put in the list in order of merit. The list reads as under:- <FRM>Sl.htm</FRM>