GIRDHARI LAL SHARMA Vs. H. P. VIDHAN SABHA

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:

(2.) Brief facts necessary for the adjudication of the present petition are that the petitioner was appointed as a clerk on 02.08.1985 whereas respondent No.2 was appointed on 1.10.1985. However, on account of respondent No.2 belonging to the Scheduled Tribe Category, he came to be promoted as Senior Assistant prior to the petitioner in the year 1998, whereas petitioner was promoted as Senior Assistant in the year 2000.

(3.) As the petitioner was legible for promotion to the post of Superintendent Grade-II, he was promoted as such on 3rd April, 2014, whereas respondent No.2 came to be promoted as Superintendent Grade (Ex-Cadre) on 13.10.2014. But strangely enough, the official respondent No.1 after promoting respondent No.2 reverted the petitioner. It is against this decision that the petitioner has filed the instant petition for the grant of reliefs as quoted above.