RAJINDER PARSHAD Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The writ Petitioner is aggrieved by the Order dated 23.9.1988 (Annexure P- 8) by which the respondent No. 3 (Shri Harsharan Singh) was promoted as an Establishment Officer thereby superseding the claims of the writ Petitioner. The Petitioner prays for the issuance of a Writ of Mandamus commanding upon the State Respondents to consider and promote him to the post of an Establishment Officer with effect from the date the Respondent No. 3 was so promoted and thereafter, grant all consequential benefits to him such as fixation of pay, seniority, arrears etc.

(3.) The facts which are necessary to be taken note of are that on 16.6.1969, the Petitioner was promoted as an Assistant, whereafter on 18.8.1979, he was promoted to the post of a Deputy Superintendent which subsequently came to be termed as Superintendent Grade-II. In 1981, a final seniority list of such Superintendents Grade-III was circulated and in that list, the Petitioner was placed at Serial No. 7 while the Respondent No. 3 was placed below him at Serial No. 10.