HARNEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved by the denial of consideration for promotion to the post of Agriculture Development Officer and promotion of his junior (respondent No.3) vide order (Annexure 135) dated 7.2.1994, the petitioner has filed this petition with a prayer that the order (Annexure 15) be quashed and a direction be issued to respondents Nos. 1 and 2 to promote him as Agricultural Development Officer.

(2.) The petitioner, who is a member of the Scheduled Caste, joined service as Agriculture Sub Inspector in December, 1967 in pursuance of appointment order (Annexure P-1) dated 21.12.1967. Respondent No. 3 was appointed as Agriculture Sub Inspector after the appointment of the petitioner. In the seniority list of Agriculture Sub Inspectors (Annexure P-2) the name of the petitioner has been shown at serial No. 460 and that of the respondent No.3 has been Shown at serial No. 581, and on the basis of this seniority list the petitioner claims that he is senior to respondent No. 3.

(3.) It appears from the record the respondent No. 3 filed C.W.P. No. 7215 of 1993 and prayed that ad hoc service rendered by him between 13.3.1969 to 1.1.1973 be counted for the purpose of seniority. In that petition he did not implead any of the senior persons including the petitioner as a respondent. His writ petition was allowed by a Division Bench, of this Court on October 18, 1993 and a direction given to the respondents to consider his case for promotion to the higher post of Agriculture Development Officer on the basis of the total length of service in the cadre of Agriculture Sub Inspector.