LAWS(HPH)-2010-7-184

BABU RAM Vs. STATE OF HIMACHAL PRADESH

Decided On July 16, 2010
BABU RAM Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The Petitioner alleged great injustice to him in the matter of seniority and promotion, thus filed the original application before the erstwhile Tribunal, seeking mainly the following relief(s):

(2.) That the directions may be issued to Respondent No. 2 to promote the applicant as Junior Engineer (Electrical) from the date his juniors have been promoted with all consequential benefits.

(3.) In short, the facts can be stated thus: