BRIJ MOHAN SEHGAL Vs. PUNJAB STATE

JUDGEMENT

(1.) THIS Regular Second Appeal has been filed by Brij Mohan Sehgal, whose suit stands dismissed by the Courts below. The plaintiff/appellant was working as a Conductor. In 1963, Sant Sarup, Chaman Lal and Gulzar Singh was promoted as Inspectors from the posts of Conductors. The appellant was promoted as Inspector in 1965. In the suit filed by the appellant, he claimed that he was senior to the aforesaid defendants/respondents (Nos. 2 to 4) in the cadre of Conductors. As a consequential relief, he claimed promotion with retrospective dates, with other consequential benefits, claiming seniority over the respondents. The suit was contested by the respondents, inter alia, on the ground that the same was barred by time. Following issues were framed :