DEO PRABHAKAR DUBEY AND ORS. Vs. DISTRICT CO

JUDGEMENT

(1.) Having heard learned counsel for petitioner we are unable to find any substance in the contention that he was not given his seniority with effect from 1979 i.e. the date of appointment the petitioner was promoted to the post of Branch Manager. This promotion could not be made under Sec. 5 (1) (b) of the U.P. Co-operative Society Employees Service Regulation Act, 1975 without approval of the Board. The facts emerging out from the counter-affidavit are that the petitioner was appointed by the Board on 13th Aug., 1981 and, therefore, he was not entitled to get his seniority with effect from the date mentioned above.

(2.) The writ petition is dismissed summarily. Petition dismissed.