SURENDER KUMAR PARMAR Vs. STATE OF H P

JUDGEMENT

(1.) PETITIONER was appointed as Computer Operator in the Health Department of State of Himachal Pradesh and posted in the Office of Chief Medical Officer, Sirmour at Nahan, in the year 1981. Ever since he is being deployed to do the work of Clerk. Other Clerks working in the said office have been getting promotions as Assistants, Senior Assistants, Deputy Superintendents, etc., but not the Petitioner. His case is that he is also performing the duties of a Clerk and that he should also get same promotions.

(2.) RESPONDENTS , in their reply, have stated that the Petitioner was appointed as Computer Operator, which is a post different from the posts included in the cadre of Clerks and posts of Computer Operators being not included in any feeder cadre for promotion to higher post, he (the Petitioner) has remained Computer Operator since his appointment.

(3.) THERE are no promotional avenues for the post of Computer Operator in the Department, in which the Petitioner is employed. Though work of Clerk is being taken from him, as claimed by him, that does not make him a member of Clerical cadre. He was appointed as Computer Operator. It appears that there are no promotional avenues for Computer Operators.