VIRENDRA KUMAR SINGH Vs. STATE OF UP

JUDGEMENT

(1.) SENIORITY, the bane of Indian Service Jurisprudence, is subject matter of dispute in the present writ petition.

(2.) THE petitioner as well as respondents 3 and 4 (parties to the WP) are in the Government Press and Allied Establishments (Gazetted Officers) Service (the Service ). This service is governed by the UP Government Press and Allied Establishments (Gazetted Officers) Service Rules, 1981 (the 1981 Rules ).

(3.) THE petitioner is a direct recruit in the Service. He was appointed on 11. 10. 1988 on the post of Assistant Director after selection from the Public Service Commission (the Commission ). He joined the post on 14. 10. 1988 and was confirmed on 26. 3. 1991 with effect from 14. 10. 1990.