GITA RAM THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE issue, which arises for consideration in the present petition, is as to whether decision of the Government, as conveyed vide communication dated 5.4.2012 (Annexure P -9), addressed to respondent No. 2 (HIMUDA), hereinafter referred to as the Organization, making the decision rendered by this Court in CWP No. 1358 of 2008, titled as S.S. Kutleharia & others v. State of H.P. & others, applicable to the Officers (Engineers) employed with the Organization, is just and proper.

(2.) FACTS are not much in dispute. Chart depicting the date on which the petitioner and private respondents No. 3 & 4 joined the Organization; were promoted to the post of Assistant Engineers and acquired the higher qualification of AMIE, is as under:

(3.) BASED on communication (Annexure P -9), issued pursuant to judgment rendered by this Court in S.S. Kutleharia (supra), the Organization has re -worked the seniority list, whereby present petitioner is placed junior to the private respondents. Noticeably this communication is not under challenge.