AMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner was appointed as Senior Auditor in the Audit Wing of the Department of Cooperation in the year 1962. The hierarchy in the cadre is that a Senior Auditor is promoted to the post of Audit Officer and then to the post of Deputy Chief Auditor and the next higher post is that of Joint Chief Auditor and the still next higher post is that of a Chief Auditor. The petitioner was promoted to the post of Audit Officer in the year 1970, to the post of Deputy Chief Auditor in the year 1977 and then to the post of Joint Chief Auditor on 30.12.1986. All posts from Deputy Chief Auditor to the post of Chief Auditor are Class I posts. It may be observed here that in the Department, there was only one post of Joint Chief Auditor in the Cadre of Punjab State Cooperative Audit Service (Class-I).

(2.) There were two posts of Additional Chief Auditors in the Department. One of the posts of Additional Chief Auditor became permanently available on 1.11.1987 on the superannuation of one Sh. Nirpendra Singh. An order was passed by the Government on 9.12.1987 that the petitioner would draw his as Joint Chief Auditor against a vacant post of Additional Chief Auditor under Rule 6.2 of the Punjab Financial Rules Vol. I. with immediate effect. The order reads as under:-

(3.) Consequent upon the above said orders dated 9.12.1987, another order was issued by the Chief Auditor, Cooperative Societies, Punjab, Chandigarh on 14.12.1987 whereby the duties of different officers at headquarters were assigned. The duties assigned were as under:-