LAWS(P&H)-1996-11-164

GURDEV RAM Vs. COMMISSIONER, JALANDHAR DIVISION, JALANDHAR

Decided On November 06, 1996
GURDEV RAM Appellant
V/S
COMMISSIONER, JALANDHAR DIVISION, JALANDHAR Respondents

JUDGEMENT

(1.) Prayer made in this petition is for quashing the order dated 11.8.1995 Annexure P-1 declining to promote the petitioner as Naib Tehsildar and order Annexure P-11 dated 29.8.1995 declining the request of the petitioner to grant additional chance for appearing the departmental examination.

(2.) Petitioner was appointed as District Revenue Accountant on 1.10.1988. On 27.9.1993 Commissioner, Jalandhar Division, Jalandhar, directed all the Deputy Commissioner of Jalandhar Division to recommend the cases of suitable kanungos/D.R.As. for promotion as Naib Tehsildar belonging to the SC/ST category.

(3.) Deputy Commissioner, Jalandhar, vide letter dated 8.11.1993, recommended the name of the petitioner for promotion as Naib Tehsildar but his case was not considered because of the delayed recommendations made by the Deputy Commissioner. Petitioner filed CWP 11746 of 1994 which was disposed of on 7.4.1995 with a direction to the Commissioner, Jalandhar Division, Jalandhar to consider the case of the petitioner for promotion as Naib Tehsildar from the date his juniors were promoted and pass the necessary orders within one month.