RAMESH SEHGAL Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) As per the averments made in this writ petition, the petitioner, who is a Commerce Graduate, had joined the Municipal Corporation, Jalandhar as a Clerk on 3.11.1989. As per the further averments made, though the petitioner is posted as Clerk, yet he is working as Senior Assistant in the Audit Branch of the respondent-Corporation since May, 1990. Petitioner made a representation to the respondent-Corporation for promoting him from the post of Clerk to the post of Accountant Grade-II. The said representation was considered by the Additional Commissioner, Municipal Corporation, Jalandhar, who forwarded the same to Director, Local Government Department, Punjab to consider the case of the petitioner sympathetically.

(2.) It is the further case of the petitioner that vide notification dated 11.4.2005, qualifications for direct recruitment and for promoting to the post of Accountant Grade-I and Accountant Grade-II were spelled out as under:- <FRM>JUDGEMENT_597_LAWS(P&H)1_2013_1.html</FRM>

(3.) Since nothing was done on the representation of the petitioner, he again made a representation for his promotion to the post of Accountant Grade-II in the year 2006, which was recommended, on the basis of his qualifications, by the Commissioner, Municipal Corporation, Jalandhar to the Director, Local Government Punjab, Chandigarh. Case of the petitioner was taken up for promotion but the representation of the petitioner was rejected vide order dated 10.10.2007 on the ground that the petitioner had not cleared the required six papers of Accountancy.