DAULAT RAM Vs. STATE OF HP

JUDGEMENT

(1.) The Writ Petition is filed with the following prayers:

(2.) In the reply at paragraph 3, it is stated as follows: Para-3. The contents of the para is not based on facts as he was appointed in the Forest Department during 1967 whereas Sh. Lagu Ram respondent No.4 was appointed as Dak Runner on 18.6.61. There is a provision in rule 10 for promotion of Class IV employees of the Deptt. To Class III posts i.e. Forest Guards etc. in R & P Rules, 1966 for Class IV employees, As such his case was considered under rule 10 of R & P Rules and he was promoted as Forest Guard vide D.F.O. Chopal letter No. 201/70-71 dated 14.3.71 whereas this provision does not apply to the petitioner as he was never appointed as Dak Runner etc. Copy of the R& P Rules for Class IV employees is attached as Annexure R-I.

(3.) In case the petitioner has still any dispute with regard to the factual position, it will be open to him to approach the first respondent, in which case, the matter will be duly considered by the first respondent, with notice to the affected parties. The Writ Petition is disposed of, so also the pending application(s), if any.