DEVI SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Prabhat Kumar, learned Counsel for the Petitioner, learned Standing Counsel for the State-opposite parties and perused the record.

(2.) By means of this Petition, the Petitioner has prayed for the following final reliefs:

(3.) Learned Counsel for the Petitioner submits that Petitioner was appointed on 24/6/1966 in the Subordinate Agriculture Service (S.A.S.) Group-III as Assistant Soil Conservation Inspector in the office of Bhomi Sanrakshan Adhikari, Etawah. He was confirmed on 1/1/1974. He was given promotion on 20/11/1999 in the higher post of Group-II and he retired on 30/6/2005 in the Pay Scale of Rs.5,000.008,000. However, the Petitioner was not considered for promotion in time. The opposite parties while considering the promotion of the Petitioner, have adopted the pick and choose policy and given promotion to number of Employees, who were junior to the Petitioner since 1980. Similarly situated some persons filed Claim Petition No.613/(I)/ (II)/80; Shiv Shanker Tripathi and others v. State of U.P. and others before the U.P. Public Service Tribunal, which was allowed on 7/12/1985 and a direction for promotion including pay allowances, etc. was also given with retrospective effect.