PREM CHAND Vs. MANAGING DIRECTOR HPTDC

JUDGEMENT

(1.) The petitioner has prayed for quashing of office order dated 6.9.1997 Annexure PD and office order dated 13.1.1999 Annexure PE with further prayer that respondent No.1 may be directed to consider the petitioner alongwith respondents No.2 and 3 for promotion for the post of Captain w.e.f. 6.9.1997 and respondent No.1 may be directed to promote the petitioner from the date his juniors were promoted and to place him over and above respondents No. 2 to 9 in the seniority list of Captains.

(2.) The brief facts of the case as projected by the petitioner are that petitioner had joined respondent No.1-Corporation on 2.7.1984 as waitor and he is senior to respondents No.2 to 9 as per seniority list dated 31.5.1994 of waitors. The names of respondents No.5 to 9 have not been shown in the seniority list dated 31.5.1994 as they were not waitors on the date the seniority list was circulated; rather they were working as assistant waiters.

(3.) The petitioner has passed trade test for promotion to the post of Captain/Barman as per result sheet dated 8.7.1997. The petitioner is thus eligible for promotion to the post of Captain/Barman w.e.f. 8.7.1997. The respondents No.2,3 have also passed trade test in July, 1997. The Corporation has promoted 15 waitors to the post of Captains vide office order dated 6.9.1997. The petitioner has no grievance against these promotions.