LAL JI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been filed praying for quashing of the order dated 11.01.2008 passed by the Deputy Director, Government Press, Ram Nagar, Varanasi, by which the claim of the petitioner for promotion has been rejected on the ground that there are two separate channels of promotions for the post of Compositor and for the post of Machine Man, after implementation of the U.P. Printing and Stationery Technical Service Rule 1995.

(2.) The brief facts relevant for deciding the controversy are as follows:

(3.) The petitioner was initially appointed on the post of Impositor on 09.07.1980. This post admittedly become available due to promotion of one Dasu Ram Impositor as Machine Man. In 1983, one Babu Lal was promoted as Machine Man, and thereafter, one Mithai Lal was promoted on 02.07.1987 and Bachanu Ram was promoted as Machine Man on 10.07.1989. All these three persons were juniors to the petitioner in the seniority list maintained by the Department and therefore, the petitioner moved a representation to the Deputy Director, Government Press, Ram Nagar, Varanasi for promotion to the post of Machine Man. He took the ground of seniority and also that he had been permitted by the respondents to perform the duties of Machine Man since 1983.