PRITAM SINGH Vs. P.R.T.C. PATIALA

JUDGEMENT

(1.) There is no appearance on behalf of the petitioners nor any request has been made on their behalf. This petition is lying admitted since 1999. I find no justification in keeping the matter pending. I have carefully gone through the paper-book containing the pleadings of the parties and the documents appended in support thereto and heard the learned State counsel.

(2.) It is the case of the petitioners that the persons who are in lower grade have been granted seniority above them and therefore the promotion of those junior employees be quashed by setting aside the promotion order dtd. 25/9/1995 (Annexure P-4). A consequential relief has also been sought for issuance of a writ in the nature of mandamus directing the respondents to promote the petitioners by treating them seniors to the persons who were in lower grade and to award the petitioners all benefits and arrears along with interest.

(3.) Succinctly put, the factual backdrop is that the petitioners were originally appointed in the pay scale of Rs.110.00250 as Assistant Store Keepers, whereas the Diesel Pump Attendants/ Ticket Stock Verifiers, at the relevant time i.e. prior to 1/1/1978 were in the pay scale of Rs.110.00200. However, w.e.f. 1/1/1978 the pay scale of the petitioners was revised to 400-660- and that of Diesel Pump Attendants/ Clerks/ Assistant Cashier/ Cashier/ Ticket Stock Verifiers/ Pump Attendants was revised to 400-600.