ROSHAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was appointed Shastri in the respondent-department on 18.10.1976. He subsequently acquired the qualification of Sahityacharya in December, 1990 and post-graduation in the subject of Sanskrit in July, 1992. Case of the petitioner, in a nutshell, is that respondent No. 3 though junior to him has been considered for promotion to the post of Pandit and thereafter Head Pandit. Mr. Dilip Sharma has vehemently argued on the basis of Annexures A-4 and A-5 that his client was placed higher in the seniority list vis-a-vis respondent No. 3. He then contended that his client was required to be considered for promotion to the post of Pandit and Head Pandit before considering the case of respondent No. 3.

(2.) Mr. Vikas Rathore, learned Deputy Advocate General and Mr. D.P. Gupta have supported the promotion of respondent No. 3 to the post of Pandit made vide Annexure A-7 on 16.7.1996 and Head Pandit on 2.12.1999.

(3.) I have heard the learned Counsel for the parties and have perused the pleadings meticulously.