VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been filed by the petitioner for quashing corrigendum dated July, 2007 issued by respondent No.2 whereby the petitioner has been placed at seniority No. 2433A instead of 665 with further prayer for a direction to the respondents to grant all benefits to petitioner due to him at serial No. 665 of seniority list as was the position prevailing before issuance of corrigendum.

(2.) The facts, in brief, are that the petitioner after completing M.Sc., B.Ed.(Biology) was appointed as TGT (Medical). On joining on 18.12.1993 his name was included in TGT list, he was also given responsibility of teaching as lecturer. This was done because of administrative decision taken by the respondents on account of scarcity of lecturers. The persons, who were having requisite qualification of lecturer and were appointed as TGT, were posted as lecturers. This has been clarified by the Department subsequently.

(3.) The Department held Departmental Promotion Committee on 17.4.1996 and vide office order dated 15.5.1996 promoted the petitioner as lecturer (school cadre) and had shown his date of appointment 17.12.1993. It is clear from office order dated 15.5.1996 that though the petitioner was TGT, but he was posted against the post of lecturer in his own pay scale. The petitioner was not the only person posted against the post of lecturer even though he was appointed as TGT. There were many other persons like the petitioner mentioned in office order dated 15.5.1996. In the office order dated 15.5.1996, the date of appointment of petitioner as lecturer was shown 17.12.1993.