RAMJI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case is of the year 1989. Learned counsel for the petitioner is present. There is no representation on behalf of the any of the respondents. I, therefore, hasten to dispose of the case with reference to records and with the assistance of the learned counsel for the petitioner.

(2.) The petitioner's complaint is that he had been a Booking Clerk in the Transport Department of the State of Haryana having joined the post on 3rd July, 1972. He points out to the fact that there are two feeder cadres to the post of Inspector; one, from the post of Booking Clerk, who had certain number of years of service and another from the posts of Conductor and Adda Conductor, who had some specified number of years experience for consideration for promotion as Inspectors. Even to the post of the Booking Clerk, the feeder cadre was Conductors/Adda Conductors, who had completed two years of service.

(3.) The grievance is that in the seniority list of Booking Clerks, which was issued on 2nd May, 1979, the petitioner had been shown at Sr. No. 13 but persons in Sr. Nos. 18 to 21, who were juniors to him and who held the posts as Booking Clerks had been promoted as Inspectors even in the years 1980-1981 against the respective dates mentioned in the seniority list itself appended as Annexure P-1. Subsequently, orders had been issued by the Transport Commissioner on 26th June, 1985 when persons in Sr. Nos. 17 to 22 had obtained promotion on temporary basis as Booking Clerks. The persons in Sr. Nos. 17, 19 to 22 have been cited as respondent Nos. 3 to 7 respectively. These persons, who admittedly come on promotion as Booking Clerks on 26th June, 1985, have been promoted on 14th December, 1988 to the post of Inspectors while the petitioner who was senior to them having held the post in the year 1972 has not been granted promotion.