LAWS(P&H)-2019-2-356

RAM MURTI SHARMA Vs. PUNJABI UNIVERSITY AND ORS.

Decided On February 28, 2019
RAM MURTI SHARMA Appellant
V/S
Punjabi University And Ors. Respondents

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that though he has been granted promotion as Personal Assistant with retrospective effect from 25/1/2001, but no consequential benefit of arrears has been granted to him despite the fact that a Division Bench of this Court while deciding LPA No.551 of 2002 directed the Punjabi University, Patiala to re-determine the seniority of the petitioner and grant the consequential benefits in case he is found entitled for. Further, the grievance raised is that the basic pension of the petitioner has been reduced by the respondents upon the grant of retrospective promotion as Personal Assistant, which cannot be done.

(2.) The facts as stated in the petition are that petitioner joined the Punjabi University Patiala as a Steno-Typist on 27/8/1975. Thereafter, he was promoted as Senior Steno-Typist on 11/3/1981 and the next promotion to the post of Senior Stenographer. The contention of the petitioner is that he appeared for the shorthand test on 11/9/1987 for promotion to the post of Senior Stenographer and qualified, still, he was not granted the promotion. In the seniority list, which was issued in the cadre of Senior Stenographer, the petitioner was not granted the position as he was expecting for and he was placed junior to certain Senior Stenographers which led to filing of CWP No.16402 of 1995 by the petitioner.

(3.) In the said writ petition, the prayer of the petitioner was to issue the appropriate directions to the Punjabi University, Patiala for granting him the seniority at an appropriate place. The said writ petition was disposed of this Court on 13/2/2002 and a direction was issued by this Court that the matter will be re-examined by the Punjabi University, Patiala within a period of three months. The relevant portion of the judgment is as under: -