SITA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has come up in appeal against the judgment of learned Single Judge dated 10.3.2009 passed in CWP No.2606 of 2008.

(2.) THE grievance pertains to the seniority in the cadre of Constable/Radio Technician. According to the petitioner, 37 candidates were selected and were recommended for appointment as Constable Radio Technicians in the interview conducted in July, 1980.

(3.) THE post of Constable/Radio Technician pertains to the lower subordinate staff category. As far as the fixation of seniority of lower subordinate staff is concerned, the Rule provides that the same will be reckoned from the date of appointment. Rule 12.24 has nothing to do with the dispute herein since the same pertains to the fixation of seniority in the matter of Ex- Servicemen/ Ex-Police Officers etc.