MAHAVIR SHARAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of orders dtd. 6/9/2010, 1/7/2010 and 20/9/2010 whereby his claim for promotion to the post of Superintendent Grade-II was declined ignoring his seniority as Senior Assistant w.e.f. 10/7/1989.

(2.) This is second round of litigation. In the first round of litigation, matter reached before this Court by way of Civil Revision No.3806 of 2008 which was allowed vide order dtd. 2/3/2010. The respondent was directed to promote the petitioner w.e.f. 10/7/1989. The order granting promotion w.e.f. 12/11/1998 was set aside. The respondent complied with aforesaid order and made Entry No.118(A) in the seniority list of Senior Assistant.

(3.) The petitioner through instant petition is claiming further promotion as Superintendent Grade-II. The petitioner got retired in 2002 and thereafter passed away. Legal heirs of the petitioner (deceased) are pursuing the matter.