SWEETY Vs. PUNJAB MANDI BOARD

JUDGEMENT

(1.) PETITIONER has filed this petition challenging the seniority list (Annexure P -6) and order dated 01.06.1993 (Annexure P -9, whereby, appeal filed by the petitioner challenging the seniority list, was dismissed.

(2.) CASE of the petitioner, in brief, is that she was appointed as a Clerk with respondent No. 2 on compassionate basis vide order dated 23.08.1983. The appointment of the petitioner was considered as a regular employee w.e.f. 18.06.1983. Respondent No. 3 was appointed as a Clerk on ad hoc basis w.e.f. 04.04.1983 and respondent No. 4 was appointed as a Clerk purely on ad hoc basis w.e.f. 04.08.1982. Initially, as per the seniority list dated 20.10.1986, petitioner was shown senior to respondent Nos. 3 and 4. The said seniority list was challenged by respondent Nos. 3 and 4 by filing an appeal. Considering the objections raised by the concerned employees, final seniority list was issued on 01.07.1989 wherein also petitioner was shown senior to respondent Nos. 3 and 4. Thereafter, respondent No. 3 and 4 again moved a representation for fresh determination of the seniority list and alleged that the period spent by them on ad hoc basis be also counted towards seniority. Thereafter, the impugned seniority list (Annexure P -6) was prepared wherein petitioner was shown junior to respondent Nos. 3 and 4. Hence, the present writ petition.

(3.) NONE has appeared on behalf of respondents No. 1 and 2. However, written statement on behalf of respondent Nos. 1 and 2 is on record.