JOGINDER SINGH Vs. YASHWANT SINGH

JUDGEMENT

(1.) BY means of this petition the Petitioner prays that the Respondents be directed to consider and promote the Petitioner as Technical Assistant w.e.f. 1989 with all consequential benefits.

(2.) THE case of the Petitioner is that he joined the Respondents -University as Field Assistant in the year 1982 and was regularized as such on 20.11.1984. The Petitioner claims that he belongs to scheduled caste category, however, he was overlooked for promotion to the post of Field Assistant Grade -II from this category and Respondents 3 and 4 were promoted, even though the post was meant for a scheduled: 2: caste candidate as per 40 -point roaster.

(3.) IT has been argued by Mrs. Malhotra that in the seniority lists issued earlier, there was no column for mentioning the caste. She also states that her client had informed the Respondents that he belongs to the scheduled caste category and the Respondents lost the said record. The claim of the Petitioner is totally based on the ground that he belongs to the scheduled caste category. S/Sh. Surjan Singh: 3: and Kuldeep Singh were appointed in the month of March, 1977, whereas the Petitioner admittedly was first appointed in the year 1982 on adhoc basis and 20.11.1984 on regular basis. In the tentative list of Agriculture Sub Inspectors as it stood on 1.1.1986, Petitioner was at Sr. No. 39, whereas private Respondents were at Sr. No. 32 and 33 respectively. Similarly in the seniority list of 1.3.1989 the Petitioner is at Sr. No. 26, whereas private Respondents were at Sr. No. 20 and 21 respectively.