SARIKA DIGAMBAR LOKARE Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) HEARD . Rule. Rule made returnable forthwith heard with the consent of the parties.

(2.) THIS petition is filed with following prayers:

(3.) IT is further the case of the petitioner that, petitioner, during service tenure, has passed Departmental Examination as required under the Rules, and also completed the Computer Course namely MSCIT. Thereupon, the petitioner's services were confirmed as permanent employee of the Zilla Parishad, and necessary entries to that effect have been recorded in the service book. The petitioner, since the appointment, is in continuous service of Zilla Parishad, Osmanabad. It is further the case of the petitioner that, the Agricultural Development Officer, Zilla Parishad, Osmanabad i.e. respondent No. 2 published a seniority list of the employees, working in the Zilla Parishad and the petitioner was shown as senior to the respondent No. 3 and placed at the higher position in the seniority list. The Departmental Promotion Committee [DPC], in its meeting held on 16th November, 2009, considered the case of the petitioner along with others for effecting promotions to the post of Agriculture Officer. The petitioner, being Senior and meritorious, was considered as eligible and fit for promotion by the DPC. Accordingly, on the basis of recommendations made by the DPC, the Chief Executive Officer issued an order of promotion dated 19th December, 2009, promoting the petitioner to the post of Agriculture Officer and posted at Panchayat Samiti, Lohara. The petitioner was relieved for joining on promotional post on 31st December, 2009, and joined as such on 1st January, 2010 at Panchayat Samiti, Lohara. From the date of joining, on 1st January, 2010, on promotional post as an Agricultural Officer, petitioner continuously worked as such.