MADAN LAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court through the present writ petition primarily with the prayer that a writ of mandamus be issued directing the respondent-authorities to consider him for promotion as Inspector in the Punjab Roadways w.e.f. September 1, 1952. A few facts as relevant for the decision of this case may be briefly noticed.

(2.) The petitioner had joined services as a conductor on December 1, 1948. He was promoted as Inspector w.e.f. October 13, 1959. It appears that certain persons junior to the petitioner were promoted as Chief Inspectors. Aggrieved by the action, the petitioner filed CWP No. 4854 of 1971. This writ petition was allowed vide order dated February 1, 1980. The order reads as under:

(3.) The petitioner was not satisfied with this order. He submitted a representation to the Director. He prayed that the date of promotion as Inspector should be changed from June 7, 1955 to September 1, 1952. When he did not get any favourable order, the petitioner served a notice on the respondents. Finally, the matter was considered by the Joint Secretary to the Government, Transport Department. Vide order dated December 21, 1982, it was held that the petitioner was entitled to be promoted as Inspector. It was further held that the dates of petitioner's promotion as Inspector and Chief Inspector viz. June 7, 1955 and February 18, 1968 were correct. However, his date of promotion as Station Supervisor Grade-1 was changed to November 6, 1972 instead of February 24, 1975. Still not satisfied the petitioner has filed the present writ petition. He prays that the order dated December 21, 1982 be quashed and that the respondent authorities be directed to promote him as Inspector w.e.f. September 1, 1952.