PURAN CHAND Vs. STATE OF H.P.

JUDGEMENT

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

(2.) The case of petitioner in nutshell is that he along with respondent No.3 were initially appointed as Sub-Inspectors in the department of Food, Civil Supplies and Consumer Affairs, Government of Himachal Pradesh, in the year 1988. The post of Sub Inspector was subsequently re-designated as Inspector Grade-II. Respondent No.3 was rightly placed above the petitioner in the gradation list of Inspectors Grade-II.

(3.) The feeder category of Inspector Grade-II had two channels for promotion. One, to the post of Inspector Grade-I and another to the post of Head Analyst.