KISHAN DEV SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) X X X X.

(2.) PETITIONER and one Sh. Gurprakash Attri were appointed as Assistant Legislative Draftsman (Hindi) and Assistant Legislative Draftsman (English), respectively in Law Department of Himachal Pradesh Secretariat. Sh. Gurprakash Attri was promoted to the post of Codification and Publication Officer in the year 1988. Thereafter, the post of Codification and Publication Officer was up -graded to that of Assistant Legal Rememberancer -cum -Under Secretary (Law) in Punjab and on the same analogy, the post of Codification and Publication Officer was also up -graded in the State of Himachal Pradesh to that of Assistant Legal Remembrancer -cum -Under Secretary (Law) in the years 1994 with effect from 26.2.1991. Petitioner also made a representation on 22.8.1994 for the redressal of his grievance. The decision was taken by the Government on 14.9.1995 to upgrade the post of A.L.D. (Hindi) to that of Assistant Legal Rememberancer -cum -Under Secretary (Law). Petitioner was promoted against this post on 2.4.1996 with effect from 14.9.1995.

(3.) MR . Vikas Rathore, learned Deputy Advocate General has strenuously argued that petitioner and Sh. Gurprakash Attri were in different streams and Sh. Gurprakash Attri was promoted as Codification and Publication Officer in the year 1988. Thus, the same treatment cannot be accorded to the petitioner.