DINESH KUMAR Vs. H. P. UNIVERSITY

JUDGEMENT

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

(2.) The Executive Council of respondent University in its meeting held on 28/12/2004 passed a resolution, whereby it was decided to promote Category-D officials serving the Himachal Pradesh University. The respondent promoted some of Class-D officials of the university as Clerks vide orders dtd. 12/4/2005, 4/5/2005 and 20/9/2005. The officials promoted as Clerks vide orders dtd. 4/5/2005 and 20/9/2005 were also promoted from retrospective date i.e. 12/4/2005.

(3.) The petitioners were also promoted as Clerks vide orders dtd. 19/9/2007 from Category-D. Their promotion was ordered to be made on notional basis w.e.f. 12/4/2005 and with financial benefits from the date of their respective joining.