SURENDRA SINGH GAUR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the Madhya Pradesh Administrative Tribunal, Bhopal Bench at Bhopal, M.P. in Transfer Application No.333 of 1988 dated 7.5.1996.

(2.) BRIEF facts which are necessary to dispose of this appeal are as under.

(3.) ACCORDING to the stand of the respondents, the Department of Irrigation is a separate department from the Agriculture Department and both the departments maintain their separate seniority lists. Both the departments were under the control of the State of Madhya Pradesh, but the service conditions of the employees in both the departments are governed by their respective rules and guidelines. In both the departments, the seniority is computed from the date of appointment in the department. Therefore, according to Rules, the seniority of the appellant in the Irrigation Department is computed from the date of his taking charge in the Irrigation Department. This position is clear and consistent in the Government that when an employee, on his own volition, requests for transfer from one department to another department, then his seniority is computed from the date of joining that department and the employee is not entitled to get benefit of past service.