CHANDER KANTA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE grievance raised by the petitioner in this writ petition under Article 226 of the Constitution, is with regard to her seniority on the post of Actor on the establishment of respondent No. 2 -department viz -a -viz private respondents No. 3 to 8. In nutshell the case of the petitioner is that though she was senior to private respondents No. 3 to 8, yet her seniority has been disturbed by linking seniority with confirmation.

(2.) A perusal of the provisional seniority list of Actors etc. as on 31.5.1994 issued vide office order dated 16.6.1994, Annexure P -1, would go to show that the petitioner figures therein at Sr. No. 16 and was thus senior to private respondents No. 3 to 8, who figure in the said list at Sr. Nos. 17, 21, 24, 19, 22 and 23, respectively.

(3.) ADMITTEDLY , whereas private respondents No. 3 to 8 were confirmed on the post of Actor on 7.12.1995, the petitioner was confirmed only on 1.1.2000.