SAT PAL Vs. CSK HP KRISHI VISHVAVIDYALYA

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) IN the year 1986, some vacancies of Junior Scale Stenographers were advertised by the Respondent and a few of the vacancies were reserved for scheduled caste candidates. Petitioner, whose father was serving the Respondent -University, prior to the re -organization of the erstwhile State of Punjab, applied for the aforesaid post of Junior Scale Stenographer, against one of the reserved vacancies. He submitted, alongwith his application, a certificate of his belonging to scheduled caste, issued by Sub Divisional Officer (Civil), Balachaur, District Hoshiarpur in Punjab, the place where his father belonged to.

(3.) IT appears that the Petitioner was satisfied with the order, copy Annexure A -12. However, in April, 2004, another order, copy annexure A -13, was passed, by which order, petitioner was again reverted to the post of Junior Scale Stenographer, on the representation of some Senior Scale Stenographers of the Respondent -University. It is this order, Annexure A -13, by which the petitioner is aggrieved. He filed an Original Application before the erstwhile H.P. State Administrative Tribunal, seeking quashing of the aforesaid order and the issuance of a direction to the Respondent to treat him as Personal Assistant. The said Tribunal having been abolished, the matter has come to this Court.