BALAK RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Subject matter of this Letters Patent Appeal is judgment and order, dated 27th August, 2011, passed by the learned Single Judge in CWP No. 8200 of 2010, titled as Balak Ram versus State of Himachal Pradesh and others, whereby the writ petition filed by the appellant-writ petitioner was allowed and seniority of the appellant-writ petitioner was to be reckoned with effect from 28th October, 2006, as part time water carrier with all consequential benefits (hereinafter referred to as "the impugned judgment").

(2.) The grievance projected by the appellant-writ petitioner in this Letters Patent Appeal is that the appellant-writ petitioner was entitled to seniority and other consequential benefits right from the date he was denied the appointment with effect from 20th August, 1997.

(3.) Precisely, the case of the appellant-writ petitioner was that he was denied appointment as water carrier by showing favours upon one Smt. Kala Devi, who was appointed illegally, to which the appellant-writ petitioner was entitled to.