MOHAN SINGH MEHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this petition, petitioner has sought following reliefs:

(2.) Factual matrix of the case is that the petitioner was appointed as Patravahak (Peon) in Nagar Palika, Inter College, Kathgodam by the management committee of that school on 12.12.1988. Thereafter, his services were confirmed on 01.05.1989. Respondent no. 6 was subsequently appointed as Lab Assistant in the aforesaid College on 15.04.1991. A seniority list was prepared by the department in this regard, which depict that the petitioner is senior to the respondent no.6, however, the Manager of the said institution promoted the respondent no.6 to the post of Junior Clerk. Feeling aggrieved the petitioner filed representation before the then District Inspector of School. The District Inspector has passed an order on 22.02.1999, whereby the promotion order dated 31.10.1998/03.11.1998 was not approved.

(3.) Feeling aggrieved, the respondent no.6 preferred a writ petition no. 1427 of 2006(S/S) before this Court. The coordinate bench of this Court vide order dated 26.12.2012 disposed of the said writ petition. Relevant portion of the judgment is extracted below: