ANAND SINGH RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Brief facts as contended by the learned counsel for the petitioner, in the present Writ Petition are, that the petitioner was initially inducted into the services, with the respondents as a Typist way back on 12/2/1973, and owing to his service credentials and considering the unblemished service record, he was considered and promoted as Clerk in the pay scale, as it was taken applicable on the date of promotion i.e. 1/11/1973. Later on, by the act of the respondents, the promotion as it was granted to the petitioner on the post of the Clerk was confirmed w.e.f. 1/1/1981.

(2.) Subsequently, the petitioner was considered and promoted, as a Senior Assistant, on 1/8/1992. The effect of the consequential promotion granted to the petitioner, on the post of Senior Assistant, the inference, which would be drawn is that ever since 1973, i.e. the year of his induction into the services, till he was granted promotion as a Senior Assistant in 1992, there was nothing adverse against the petitioner, which could be found in the service records of the petitioner.

(3.) The State was created, and consequent to it, since the petitioner being a permanent resident of the territory falling in the State of Uttarakhand he had opted out to be allocated to the State of Uttarakhand, and he was ultimately allotted State of Uttarakhand by the order passed by the Government of India on 11/11/2005, and as a consequence thereto, he was relieved from the State of Uttar Pradesh and joined the services with the competent authorities of the State of Uttarakhand on 7/4/2006. The resultant affect of the final allocation of the petitioner to the State of Uttarakhand was, that he was permitted to join on the post of Senior Assistant in the Office of the Food Commissioner, Dehradun, and he worked therein ever since 20/4/2006.