JASMER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has, inter alia, prayed for the following reliefs:

(2.) Brief facts necessary for the adjudication of present petition are as under: Petitioner claims to have been initially appointed as Class-IV employee on 08.06.1999 on daily wage basis. Thereafter, vide order dated 16.02.2009, his services were ordered to be regularized as such. The grievance of the petitioner primarily is with regard to the promotions of purportedly persons junior to him against the post of Ayurvedic Pharmacist w.e.f. 20.03.2020, on the ground that these promotions have been made on the basis of a Tentative Seniority list circulated by the department as on 01.01.2018, against which objections were filed by the petitioner, which were not decided by the competent authority.

(3.) I have heard learned counsel for the parities and have also gone through the pleadings as well as the documents appended therewith.