BALWAN SINGH Vs. INDIAN INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) The appellant assails the order dated 7th February, 2017 passed by the ld. Single Judge dismissing the W.P.(C) No. 887/2017. By way of the writ petition, filed under Article 226 of the Constitution of India, the petitioner had sought the relief of ante-dating his selection to the post of Catering Supervisor as to be w.e.f. 1st September, 1989 instead of 1st September, 1990 as had been done by the respondent.

(2.) The impugned order notes that the petitioner's request for ante-dating the date of selection was first rejected by the respondent by the order dated 12th June, 2000.

(3.) It is noted that the petitioner made yet another representation for the same purpose on the 17th June, 2000 which was also rejected on 8th of August 2000.