GYAN PRAKASH BHATNAGAR Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER has prayed in this writ petition for proper seniority on the promotional post alongwith the benefits.

(2.) PETITIONER was in the service of Public Relations Department. He was initially appointed in the year 1966 as Translator. His services were lent on deputation to the Central Government on the post of Grade III, i. e. , Sub Editor, DPR, Defence Ministry in the pay scale of Rs. 270-482/ -. An offer was made to the petitioner of promotion on the post of Asstt. Public Relations Officer, at the same time it was informed that he will not be entitled for any allowances on the deputed post being lower in pay scale. Petitioner accepted the deputation. He remained on deputation till June, 1979.

(3.) IT is further averred in the petition that petitioner was made permanent as Translator on 27-4-1970. A provisional seniority list was published on 1-4-1980 of Class III Ministerial employees Names of directly recruited employees as Asstt. Public Relations Officer have found mentioned at Sr. Nos. 16 to 34. Petitioner has claimed that he ought to have been placed below Shri Rameshwar Prasad Mishra. His placement in the list was not correct. At present , petitioner is posted as Dy. Director, Public Relations Officer. The case of the petitioner has been ignored. Petitioner has been deprived of seniority and timely promotion, hence petition has been preferred.