HEMCHANDRA PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) THE present petition has been filed by the petitioners challenging the order Annexure P-10 dated 21. 3. 2003 whereby the services rendered by the respondent No. 3 in his parent department as Research Officer have been counted for the purposes of reckoning seniority to respondent No. 3 after his absorption on the post of Assistant Director with the borrowing department.

(2.) THE facts leading to the present petition are that the petitioner No. l was working with the Panchayat and Social Welfare Department. He was sent on deputation with the respondents. The petitioner No. 1 was given ad-hoc promotion in his parent department on 24. 4. 1985 as a Leprosy Welfare Officer. Subsequently, by an order dated 15. 8. 1986 when the new Directorate i. e. the Woman and Child development was opened the petitioner No. 1 was sent on deputation. At that time the petitioner was holding the pay scale of Rs. 2200-4000.

(3.) SO far as the petitioner No. 2 is concerned, initially he was appointed in the tribal Welfare Department on 19. 3. 1979. By an order dated 15. 8. 1986 the petitioner No. 2 was transferred on deputation to the Woman and Child Development department. He was promoted in the parent department as Assistant Research officer on 24. 1. 1994 in the pay scale of Rs. 2200-4000. The petitioner No. 2 was also sent on deputation in the Directorate of Woman and Child Development.