RANJIT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment, dated 06.09.2011, rendered by the learned Single Judge in CWP No. 2679 of 2008.

(2.) "Key facts" necessary for the adjudication of this Letters Patent Appeal are that the appellant was discharged from the Indian Army on 31.03.2003. He got his name registered for the post of Lecturer (History) vide registration No. 410/03, dated 24.02.2003 in the Ex-servicemen Cell (Employment Exchange Cell for Ex-servicemen). Vide notification, dated 04.08.2005, an amendment was carried out in the Recruitment and Promotion Rules, notified on 29th December, 1973 and Column No. 8 was substituted as under:

(3.) MS . Jyotsna Rewal Dua, learned counsel for the appellant has vehemently argued that the seniority of the appellant was to be determined on the basis of appellant's earlier registration, dated 24.02.2003 and not on the basis of registration, dated 21.05.2007.