GAUTAM SINGH CHETHA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Departmental proceedings were initiated against respondent No.4 under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 on 29.6.1992.

(2.) Mr. Dilip Sharma, learned counsel for the petitioner has strenuously argued that the ranking of petitioner below respondent No.4 in the tentative and final seniority list, Annexures P-13 and P-14 is illegal, arbitrary, discriminatory, thus violative of Articles 14 and 16 of the Constitution of India. He has also assailed the issuance of orders dated 9.8.2007, Annexure P-8 and Annexure P-11, dated 22.7.2008. In other words, his submission is that the seniority assigned to the petitioner before 9.8.2007 be restored.

(3.) Mr. Vikas Rathore, learned Deputy Advocate General has supported the issuance of seniority lists Annexures P-13 and P-14. Mr. P.P. Chauhan, learned counsel representing respondent No.4 has strenuously argued that the seniority assigned to his client is in conformity with law. He has also argued that there is no illegality in the notings prepared by respondent No.4, i.e. N-93 to N-97.