GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) C . M. No. 585 -LPA of 2015 :

(2.) THE appellant had approached this Court seeking a direction to the official respondents to amend final seniority list of Senior Assistants issued on 12.05.2003, as also to amend the subsequent list issued on 30.01.2007. The appellant had further prayed for the issuance of a direction to the official respondents to amend the final seniority list of Employment Generation and Training Officers issued on 25.06.2010 and modified on 08.11.2010 and to place him over and above Smt. Balbir Kaur respondent no. 4. The appellant had further prayed for promotion as Employment Generation and Training Officer w.e.f. 30.12.2005 i.e. the date when respondent no. 4 Balbir Kaur had been promoted. The writ petition was dismissed by learned Single Judge, with costs of Rs. 50,000/ -, by holding as under : -

(3.) THE main challenge of the appellant is to the final seniority list of Senior Assistants issued on 12.05.2003, which was later amended on 30.01.2007. The appellant had approached this Court in the year 2011 i.e. after eight years of the issuance of the final seniority list of Senior Assistants and over four years from the date of the subsequent amendment to that seniority list. No explanation for the said delay has been given.