RAVINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, the petitioners have prayed for following substantive reliefs:

(2.) Petitioners had filed original application No. 2066 of 2016 before the erstwhile H.P. State Administrative Tribunal. On abolition of H.P. State Administrative Tribunal, the original application filed by the petitioners came to be transferred to this Court and has been registered as CWPOA No. 7322 of 2019.

(3.) Brief facts necessary for adjudication of the petition are that petitioners No. 1 to 3 were appointed as Junior Auditors on 27/3/1998, 26/3/1998 and 30/3/1998 respectively in the respondent department. Respondent No.3 was junior to petitioners in the cadre of Junior Auditors. Accordingly, petitioners were promoted as Sec. Officers on 30/7/2010, 17/7/2006 and 9/2/2007 respectively, whereas respondent No.3 was promoted as Sec. Officer on 28/4/2012.