JAI PARKASH GOYAL Vs. HARYANA STATE

JUDGEMENT

(1.) The petitioner was appointed as Assistant Store Keeper on 24.11.1975. He was promoted as Store Keeper on 21.10.1978. The common Cadre rules were framed by the Haryana State Federation of Consumers Cooperative Wholesale Stores, (hereinafter referred to as 'Confed') known as Staff Service Rules. After coming into force of the Staff Service Rules in May, 1979, the tentative seniority list of Store Keepers was published. The petitioner was given the seniority from 21.10.1978 whereas the persons who where junior to him were given the seniority from the date of their appointment. In this way, the petitioner has been discriminated in the matter of seniority. Hence, he has filed this petition with a prayer, for issuing a writ of Certiorari to quash the decision of respondent No. 1 by which the private respondents were made senior to the petitioner.

(2.) The factual position is admitted by the respondent No. 1 in the written statement regarding the fixation of seniority and so on. Inter alia, it has been pleaded that since the petitioner has joined as Store Keeper on 21.10.1978, therefore, his seniority has been correctly fixed.

(3.) I have heard Mr. R.K. Malik, learned counsel for the petitioner and Mr. Harish Rathee, learned counsel for the Confed.