GAUTAM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following substantive prayers:

(2.) IN reply, the Respondent has taken the following stand vide para 6(v) to 6(vii):

(3.) THE Petitioner, who belongs to a Scheduled Tribe, had initially joined the employment of the Respondent -department as Assistant Research Officer. The next promotional post is that of Research Officer. Though, the Petitioner has already been promoted as Research Officer w.e.f. 28.6.2007, yet according to him his claim for promotion relates back to the year 1997 when he became eligible for such promotion against a post reserved for Scheduled Tribe.