(1.) BY way of this petition, the petitioner has prayed for the following reliefs :
(2.) THE facts in brief are that initially the petitioner was appointed on the post of Draftsman (Civil) vide order dated 01.06.1963. Pursuant thereto, the petitioner was promoted to the next higher post from time to time. In the year 1989, the petitioner was promoted to the next higher post of Assistant Executive Engineer (Civil) on 27.12.1983. It is the case of the petitioner that the petitioner was transferred to Agartala and thereafter vide order dated 31.03.1992 he was transferred to Mehsana. It is further case of the petitioner that persons juniors to him on the post of Assistant Executive Engineer were given benefit of deemed date with effect from 01.10.1982 and the same is not granted to the petitioner. Hence, this petition.