MANOHAR CHANDRA PANDEY Vs. SATYA PRAKASH SINGH

JUDGEMENT

(1.) On 30.04.2008 an order was passed by this Court in writ petition no.391 (S/B) of 2002 directing the respondents to reconsider the matter of seniority of the petitioners in the light of the observations made in the judgment and determine the same as early as practicable preferably within two months from the date of production of certified copy of the order.

(2.) The respondents filed an affidavit of compliance in which he annexed a copy of the order dated 22.09.2010 in which seniority list was declared. In the said order, the name of the petitioner was placed at serial no.12 of the seniority list.

(3.) Learned counsel for the petitioner pointed out the same and submitted that though the petitioner was kept in the waiting list in the year 1985 and his name was placed at serial no.5 of the list but his seniority has been calculated from 01.03.1999 whereas the name of one Pushkar Singh has been placed at serial no.14 of the seniority list and his seniority has been counted from 20.09.1986. This will affect the promotion of the petitioner.