KHEM CHAND VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) In this Writ petition, the petitioners are challenging Annexure P-19 letter dt. 8/9/2022, to the extent the same is being applied to the cadre of Patwaris in the District Shimla Cadre. They also seek a restraint on the respondents from effecting any change in the seniority list of the petitioners assigned to them in the Patwari cadre on 24/1/2000 vide Annexure P-2 and not to disturb their promotions to the posts of Kanungos and Naib Tehsildars. The background facts

(2.) The petitioners were appointed as Patwaris in Shimla District, vide Annexure P-1 dt. 14/7/1998.

(3.) On 24/9/1999, the Tentative Seniority List of Patwaris in Shimla District was circulated. After considering objections thereto vide Annexure P-2 dt. 24/1/2000, the same was finalized.