GAMDOOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is working as an Inspector in the department of Food and Supplies. He has filed this writ petition with a prayer for the issue of a writ quashing the seniority list dated August 31, 1976. The petitioner alleges that this list was circulated on August 30, 1991 and his representation was rejected vide order dated October 15, 1996. A few facts may be noticed.

(2.) The petitioner was appointed as an Inspector on purely ad hoc basis on June 13, 1967. The posts of Inspectors including that held by the petitioner were advertised. The petitioner competed. He was placed at Sr.No. 54 in the merit list. Since a number of posts had been reserved, the petitioner could not be appointed to the post of Inspector. However, he was offered the post of a Sub Inspector. The petitioner accepted the offer and joined as a Sub Inspector. He alleges that on April 20, 1970 he was promoted to the post of Inspector. He joined as Inspector on April 30, 1970.

(3.) On August 31, 1976 the department issued a seniority list. The petitioner's name was included in the list of Inspectors. He was placed at Sr. No. 362. Mr. Rajpal Singh who according to the petitioner had competed with him was placed at Sr. No. 299. The petitioner filed the representation after almost five years to challenge this list on February 3, 1981. He was resting on his oars till 1987 and then he sent a reminder followed by another representation in the year 1988. In the year 1995 the petitioner approached the Court with the grievance that his representations have not been decided. This writ petition was disposed of by a Division Bench of this Court vide order dated April 11, 1996. The respondents were directed to decide the representations submitted by the petitioner. On October 15, 1996 the Director, Department of Food & Supplies had by a detailed order rejected the petitioner's representations. Aggrieved by the order the petitioner has filed the present writ petition.