SURJIT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The writ petitioner became appointed as a Patwari in the Consolidation Department, on, 31/7/1993. However, after the respondents­State accorded permission to the writ petitioner's request, for his inter departmental transfer from the Consolidation Department to District Bilaspur (Mohal), he joined in the latter establishment, on, 12/2/1997.

(2.) The petitioner becomes aggrieved by the seniority list embodied in Anneuxure -1, wherein he has been placed below the private respondents. He also becomes aggrieved from Annexure -3, Annnexure whereof is the revised seniority list appertaining to the Mohal Patwari(s) in District Bilaspur, appertaining to the year 2011-2012, wherein also, he has been placed below the private respondents. Furthermore, he also becomes aggrieved from Annexure P-A, drawn on, 31/12/2015, wherein likewise he has been placed below the Mohal Patwaris, in the order of seniority.

(3.) Consequently, the writ petitioner challenges the seniority list(s) supra, and seeks a mandamus becoming pronounced upon the respondents concerned, to assign him seniority above the private respondents, rather in the appositely drawn seniority list.