RAGHUBIR SINGH Vs. STATE OF H. P.

JUDGEMENT

(1.) Writ petitioner's claim to retrospective promotion and consequential seniority was rejected by the learned Single Judge. Aggrieved, he has preferred instant appeal.

(2.) On 20/1/1998, the appellant filed original application before the erstwhile H.P. State Administrative Tribunal. His assertion was that he was assigned seniority as Head Constable (Wireless) w.e.f. 15/9/1968, whereas he had passed out Basic Police Radio Training Course in November, 1964. Therefore, the petitioner prayed for his promotion as Head Constable (W) and consequential seniority w.e.f. November, 1964.

(3.) On abolition of learned tribunal, the original application was transferred to this Court. It was registered as CWP(T) No. 4861 of 2008. Learned writ Court did not find any force in the contention of the appellant/writ petitioner on merits.