DHIAN SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner is a Kanungo. He belongs to a District cadre. THE next promotional post is that of Naib Tehsildar, which is a State cadre.

(2.) IT is not disputed that the petitioner is at the verge of retirement. He is going to retire on attaining the age of superannuation on 31.01.2011. He is aggrieved by the impugned Office Order dated 19.01.2010, issued by respondent no. 2, whereby private respondents No. 3 to 5, inter alia amongst others, have been promoted as Naib Tehsildar on ad hoc basis for a period Whether reporters of Local Papers may be allowed to see the judgment? No. of six months in the first instance purely as a stop gap arrangement. IT is further stipulated that it shall not confer any right upon them to claim any regular appointment. According to the petitioner, he is senior to private respondents No. 3 to 5. Thus, he was entitled for ad hoc promotion as Naib Tehsildar in preference to private respondents No. 3 to 5.

(3.) REPLY on behalf of private respondents No. 3 to 5 is akin to that of official respondents No. 1 and 2.