SARAT CHANDER MAHAJAN Vs. STATE OF HP

JUDGEMENT

(1.) The writ petition is filed with the following prayers:-

(2.) In the reply furnished by respondents No. 1 and 2 in preliminary submissions, it is stated as follows:-

(3.) According to the learned counsel for the petitioner, he is entitled to seniority on the basis of date of confirmation. A reference is invited to Annexure A-11, Office Memorandum, dated 22.12.1959. Clause 3 reads as follows:-