BRIJESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive reliefs:-

(2.) Record reveals that petitioner approached the erstwhile H.P. State Administrative Tribunal in the year 1998 by way of O.A. No. 483 of 1998. The grievance of the petitioner was that his juniors were promoted to the post of Assistant Accounts Officer, whereas, he was ignored. Petitioner, as per affidavit annexed with O.A. No. 483 of 1998 was aged 52 years in the year 1998. 24 long years have elapsed but the case of the petitioner remained being knocked from one forum to another and finally again came to be registered in this Court as CWPOA No. 3969 of 2019.

(3.) Petitioner was working as Senior Accountant and at that time, the petitioner was posted in the office of Regional Manager, HPMC, Bhunter, District Kullu, H.P. As per petitioner, there was no complaint with his working and he had unblemished service record of more than 17 years. The name of petitioner was at Sr. No.2 of the tentative seniority list of Senior Accountants as on 1/1/1989. Respondent No.2 had called for options for promotion to the post of Assistant Accounts Officer in its Regional Office of Madras. Petitioner also opted for promotion but not for the Madras Office. Sh. B. S. Kashyap, who was at Sr. No.1 in the seniority list was promoted to the post of Assistant Accounts Officer in Madras Office of respondent No.2. One Sh. Rajender Chauhan, who was lower in seniority to petitioner was also promoted and posted as Assistant Accounts Officer at Bombay. Similarly, another person junior to petitioner was promoted as Assistant Accounts Officer was also promoted before petitioner. Despite representation of the petitioner, he was not extended the benefit of promotion, forcing him to file the instant petition.