KUNDAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner initially contending that he should be given promotion by the respondents to the post of Lower Division Clerk/Data Entry Operator in the pay scale of 4500 -125 -7000 and give all consequential benefits of Lower Division Clerk/Data Entry Operator w.e.f. the date of his joining in the State of Uttarakhand.

(2.) IT appears that there has been an amendment during the pendency of the writ petition. By an amendment respondent Nos. 4 to 9 were impleaded as parties. It appears in the amended writ petition that the aforesaid respondents had been given appointment to illegally fill up the post claimed by the petitioner.

(3.) THE short fact of the writ petition is as follows: The petitioner was appointed on 24.01.1991 as Peon. He was posted in the Vidhan Parishad Secretariat Uttar Pradesh on 01.09.1994. On bifurcation of the State of Uttar Pradesh and creation of the State of Uttaranchal (now Uttarakhand), he came over to the State of Uttarakhand, as he exercised option to switchover to this State. It is said that one of the conditions was that the incumbent, who would be going to Uttarakhand would get one higher pay scale post. Finally he was relieved of 30.12.2000 to enable him to join his services in this State. It is stated that on 18.01.2001, six posts of Lower Division Clerk/Data Entry Operator were created and he was under impression that he would be promoted to one of such post as he is qualified and deserving candidate. Unfortunately, he was not promoted, despite creation of the said posts. However he has admitted that he was promoted to the post of Typist on 18.08.2004. He made several representations to the respondents for granting promotion from the year 2001 on such created posts. His contention is that he ought to have been promoted automatically, as 15 per cent quota of the aforesaid total vacancies should have been filled up by promotion. In sum and substance he ought to have been promoted in the year 2001 when new six posts were created. Thereafter he filed this writ petition in the year 2006. During the pendency of the writ petition for six years, he was given another promotion. This fact is not in the writ petition and it has been brought in the amended writ petition.