BHOLA NATH DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) The State Government has refused to refer the dispute raised by the petitioner for adjudication by its order dated April 20, 1987. The said order is impugned in this writ petition.

(2.) Facts relevant for the decision of this writ petition are briefly summarised.

(3.) The petitioner claims that he was appointed as Accounts Clerk on the consolidated salary of Rs. 250/- per month, on April 5, 1965. The petitioner, after his appointment, was deputed to perform the duties of Stenographer and on October 1, 1965 he was confirmed on the post of Stenographer. One Mrs. I.P. Shepherd is said to have been promoted as Senior Stenographer in the year 1966. She was junior to the petitioner. In 1976 she was further promoted to the post of Secretary to General Manager. The petitioner's salary also was not fixed for which he was trying hard and without fixing the petitioner's salary he was ignored from consideration for higher post, in 1976. The stenographers working with the respondent No. 3 in different departments belong to one cadre and their seniority was to be fixed as members of one cadre. The petitioner was ignored from consideration in violation of the Rules and the standing orders of the Company.