SHASHIKUMAR NAGNATHRAO DIXIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition the petitioner seeks a declaration that he is entitled to a deemed date of promotion in the post of registrar of the District Court as he had passed Lower Standard Departmental examination earlier than the respondents No. 4 and 5 and in accordance with para 524 of the Civil Manual he was required to be considered as senior to them.

(2.) THE petitioner was appointed as Junior Clerk on the establishment of the district Court, Osmanabad, on 1-4-1959, whereas, respondents No. 4 and 5 were appointed as Junior Clerk on 1-4-1959 and 1-2-1959, respectively. The petitioner passed the Lower Standard Departmental Examination (for short, "examination")in July, 1964, whereas, the respondents No. 4 and 5 passed the Examination in july, 1967 and July, 1971, respectively.

(3.) THEREAFTER, the petitioner passed the Higher Standard Departmental examination in July, 1976, whereas, the respondents No. 4 and 5 passed the said examination in July, 1982 and 1983, respectively.