RAJ KRISHAN SACHDEVA Vs. PGI

JUDGEMENT

(1.) RAJ Krishan Sachdeva -petitioner who is working as Assistant Store Keeper in the P.G.I. has filed the present petition against the respondents by making a prayer that a writ of Certiorari be issued for quashing Annexures P -6, P -10 and P -12 and for issuance of a writ of Mandamus directing respondents 1 and 2 to restore the seniority of the petitioner to the post of Assistant Store Officer over and above the private respondents 3 to 6.

(2.) THE case set up by the petitioner is that he was appointed as a Assistant Store Keeper in the PGI. The next promotion is Assistant Store Officer. He was senior to one Walaiti Ram -respondent No. 5. His case is that Walaiti Ram has been illegally promoted by the Departmental Promotion Committee (for short the Committee) on 21.4.1969 with effect from 2.3.1969 when the petitioner was senior to him. In short, the grouse of the petitioner is that since he was senior to Walaiti Ram, he was supposed to be considered at all stages i.e. on 25.7.1968 when the Committee held its first meeting; on 21.4.1969 when the Committee again assembled and decided to promote Walaiti Ram as Senior Store Keeper and, therefore, the decision dated 12.6.1970 of the Committee promoting the petitioner for a period of 6 months is erroneous as a bad order.

(3.) I have heard the learned counsel for the parties and with their assistance I have gone through the record of the case.