PARTAP CHAND SON OF SHRI SURAT RAM RESIDENT OF VILLAGE RACHHIYARA, POST OFFICE SPEROO, TEHSIL PALAMPUR, DISTRICT KANGRA, H.P. Vs. HIMACHAL PRADESH BOARD OF SCHOOL EDUCATION, DHARAMSHALA, THROUGH ITS SECRETARY

JUDGEMENT

(1.) PETITIONER has prayed for the following relief's: -

(2.) NOTICE in the petition was issued on 23.2.2005. In spite of opportunities afforded to the respondent for filing reply on 23.2.2005, 26.4.2005, 25.7.2011, 28.9.2011 and 2.11.2011 same has yet not been done. In fact on 2.11.2011 following order was passed: -

(3.) SINCE the respondents have chosen not to file reply averments made by the petitioner are deemed to be admitted. That part, my attention has been invited to the seniority list (Annexure A -2) wherein names of Sh. Puran Chand (Sr. No. 14) and Pritam Chand (Sr. No. 15) who were appointed on 9.8.1984 and 14.8.1984 respectively were placed above the present petitioner i.e. Sh. Partap Chand (Sr. No. 22) who is shown to be appointed on 11.10.1984. Petitioner made a grievance about the same and respondents, in terms of seniority list (Annexure A -7) circulated vide letter dated 8.1.1992, which now according to the petitioner stands finalized has shown the present petitioner at Sr. No. 1 and Sh. Pritam Chand to be at Sr. No. 6. Petitioner's past service w.e.f. 17.10.75 up to 11.10.84 has been taken into account by the respondents.