R K SRIVASTAVA Vs. DELHI JAL BOARD

JUDGEMENT

(1.) Issue Rule. With consent of parties, the petition was heard finally.

(2.) The petitioner, in these proceedings, claims that he has been ignored and overlooked by the respondent DJB while issuing an order dated 22.11.2004 entrusting current duty charge in the post of Executive Engineer (E and M) on a temporary basis. It is alleged that his juniors were given that benefit.

(3.) The petitioner was appointed by DJB on 28.1.1983 as Assistant Engineer. The seniority list for the post was circulated on 10.4.1987. As per the seniority list, the petitioner was placed at serial No. 65 whereas the respondent Nos. 4 and 5 were below him at serial Nos. 66 and 68.