VIJAY ARORA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This order will dispose of Civil Writ Petitions Nos. 13645 of 1991, 2608 and 3125 of 1994.

(2.) The dispute in all these cases relates to inter se seniority. The short question that arises is - could the seniority be changed without notice to the persons who were likely to be affected. Learned counsel for the parties have referred to the facts as averred in Civil Writ Petition No. 2608 of 1994. These may be briefly noticed.

(3.) The petitioner was recruited as a clerk on January 30, 1979. This appointment was on purely temporary basis. On January 21, 1980, his services were regularised. On June 22, 1984, the petitioner was promoted to the post of Assistant. Respondent No. 2 was admittedly recruited as a Store-keeper on February 13, 1981 On July 10, 1985, she was transferred as an Assistant. Respondent No. 3 was recruited as a Liability Assistant in the office of General Manager, Cooperative Consumer Store, Ambala on May 12, 1977 on a fixed salary of Rs. 225/-. He continued working as such till February 1, 1979, when his salary was raised from Rs. 225/- to Rs. 250/-. He was placed in the regular pay scale of Rs. 110-210 meant for the post of clerk-cum-typist w.e.f September 1, 1979. He was actually promoted as an Assistant w.e.f. August 20, 1991. Similarly, respondent No. 4 was recruited as a cashier in the office of General Manager, Cooperative Consumer Store, Ambala on September 6, 1977. He was granted a consolidated pay of Rs. 250/-. He was placed in the regular scale of Rs. 110-210 sanctioned for the post of Cashier w.e.f. April 23, 1979. He was actually promoted as an Assistant on March 29, 1993.