SHIV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has prayed for quashing of Annexure A -6 Office Order dated 12.04.2007 show - cause notice why the petitioner be not demoted to the post of Peon and Annexure A -9 Office Order dated 01.08.2007 rejecting representation of the petitioner.

(2.) THE facts, in brief, are that in July, 1975, the petitioner was appointed as Peon. In the year 1995, the petitioner applied for seeking permission to do matriculation which was allowed. The petitioner passed matriculation examination in second division in the year 1996 from the Board of Adult Education and Training, New Delhi, which is equivalent to the matriculation examination of Himachal Pradesh Board of School Education. The petitioner submitted his matriculation examination certificate to the department for record and necessary entry in the service record for further promotion.

(3.) THE department constituted Departmental Promotion Committee for the purpose of promotion from the category of Class -IV employees to the posts of Clerks. The D.P.C. recommended the names of eligible and qualified Class -IV employees for promotion. The service record and qualification acquired by the eligible persons were scrutinized and verified by the department. The D.P.C. recommended the name of petitioner for promotion to the post of Clerk and the petitioner was promoted to the post of Clerk vide Office Order dated 24.12.1997. The promotion, initially, was ad hoc. The petitioner joined his duties as Clerk at Sub Employment Exchange, Rohru.