LAWS(P&H)-1990-5-148

GURCHARAN SINGH Vs. UNION OF INDIA

Decided On May 01, 1990
GURCHARAN SINGH Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The dispute in this appeal relates to seniority of Lecturers working in the Government Polytechnic for Women, Chandigarh - Gurcharan Singh appellant filed a suit challenging the seniority and promotion of Mrs. Avtansh Singh. The suit was dismissed by the trial Court on January 4, 1984 and the appeal filed by Gurcharan Singh failed before the Senior Sub Judge, Chandigarh on August 18, 1984. Thus, Gurcharan Singh is in second appeal in the Court.

(2.) Gurcharan Singh was initially appointed as Instructor in 1966. He was confirmed on the said post with effect from April, 22, 1974 vide order dated February 17, 1975 (Exhibit P.1). Thereafter, on July 19, 1976 he was promoted as Lecturer (non-gazetted) ad hoc in the pay scale of Rs. 300-600 vide order, Exhibit P.8. On that post, he was made regular vide order dated March 17, 1977, Exhibit P.7. On May 30, 1979, the posts of Lecturers (Non-gazetted) ad hoc were abolished. New posts of Junior Lecturers were created against which he was adjusted. The order of adjustment is dated May 22, 1980 (Exhibit P.4).

(3.) Mrs. Avtansh Singh, defendant No. 4, was appointed Lecturer on July 5, 1978 vide order, Exhibit D.2. She was to remain on probation for a period of two years. Subsequently, she was confirmed and further promoted on April 17, 1980 as Head of the Department. Copy of the order is Exhibit P.5.