RAJESH SOHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MR. Dilip Sharma, learned counsel for the petitioners has referred to and relied upon the decision rendered by this Court in Shri Bansi Lal versus The State of Himachal Pradesh and another, Latest HLJ 2009 (HP) 750.

(2.) THERE is no dispute that petitioners were appointed on various dates as given in Annexure A-1. It is evident from Annexure A-2 that in the Department of Health, post of Laboratory Technicians was redesignated as Senior Lab. Technicians. This was also communicated to the Director of Health, Services vide letter dated 24.1.1981 (Annexure A-3).

(3.) VIDE order dated 23.9.1996 (Annexure A-7) certain posts were advertised. In this letter a distinction is created between Senior Laboratory Technicians and Laboratory Technicians. This was so done apparently for the reason that in the department of Ayurveda post was not redesignated inspite of notification (Annexure A-2) and letter (Annexure A-3) issued by appropriate authorities.