P GANGADHARAN Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) THE petitioner, who was in Judicial Service of the State, having been denied promotion pursuant to earlier seniority, requested for consideration of his case for restoration of his seniority and promotion to the cadre of Sub-Judge, with effect from the date his junior was promoted. But the High Court, on its Administrative Side, by impugned Official Memorandum in R.O.C.No.111/94-Con.B2, dated 9.12.1999, rejected the same on the ground that he superannuated from service on 30.6.1999.

(2.) THE brief facts of the case are that the petitioner was appointed as Judicial Second Class Magistrate on 1.2.1979; due to wrong reflection of seniority, his case was not considered for promotion, while the case of others, including one Sankaranarayana Pillai was considered for promotion to the post of Sub-Judge, who was granted such promotion on 28.2.1998.

(3.) THE aforesaid facts have not been disputed by the respondents. THE only stand taken by the respondents is that by the time the High Court finalised the seniority, the petitioner superannuated from service.