RATTAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER was enrolled in the Indian Army on February 12, 1961. He was recruited as Clerk in the Himachal Pradesh Irrigation and Public Health Department in the year 1980. He joined his duties in the respondent-Department on 19th September, 1980. He is seeking benefits of the Demobilized Armed Forces Personnel (Reservation of vacancies in the Himachal State Non-Technical Service) Rules, 1972 towards seniority, promotion and pay fixation. He has already made representation for the redressal of his grievance to the competent Authority. Since the petitioner has been appointed before the cut-off date i.e. 1.11.1962, he is not entitled to the reliefs claimed by him. Moreover, the issue raised in this petition is no more res-integra in view of the law laid down by their Lordships of the Hon'ble Supreme Court in State of H.P. and Another versus Piar Singh, 2002(6) SLR, 24.

(2.) ACCORDINGLY, there is no merit in this petition and the same is dismissed. No costs.