STATE OF PUNJAB Vs. MUKHTIAR SINGH

JUDGEMENT

(1.) By an order dated 10.6.1988, the Divisional Manager, Punjab Roadways, Ferozepur promoted respondents 2 and 3 from the post of head mechanic to the post of service station incharge. The plaintiff filed a suit out of which the present appeal has arisen challenging the same on the ground that it was illegal and discriminatory as he was not considered although he was senior to them, The only reason given by the Department for ignoring the plaintiff was that his Annual Confidential Report for the year 1987-88 was below average. Admittedly, a representation filed by the plaintiff against those remarks was pending and the same has not been disposed of. The suit has been decreed by both the courts below holding that the Annual Confidential Report for the year 1987-88 was conveyed to the plaintiff on 21.10.1988 whereas respondents 2 and 3 were considered for promotion on 10.6.1988 ignoring the plaintiff.

(2.) I have heard counsel for the parties and having perused the judgments of the courts below, find no ground to take a view different from the one that has been taken by them. Consequently, the appeal is dismissed.