LAWS(HPH)-2016-5-136

STATE OF H.P. Vs. BABU RAM

Decided On May 17, 2016
STATE OF H.P. Appellant
V/S
BABU RAM Respondents

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 16.7.2010, made by the learned Single Judge of this Court in CWP (T) No. 5083 of 2008, titled Babu Ram versus State of H.P. and others, whereby the writ petition filed by the petitioner came to be allowed, for short "the impugned judgment", on the grounds taken in the memo of appeal.

(2.) Babu Ram petitioner came to be appointed as Electrician Grade -I vide Annexure A1 in HP Public Works Department, hereinafter referred to as "PWD" for short. He was promoted as Foreman (Electrical) Vide order dated 23.9.1987, Annexure A2 and relieved on 14.12.1987, for reporting his duty to Irrigation & Public Health Department Division No.2, hereinafter referred to as the I&PH Department" for short and vide order dated 18.12.1987 Annexure A3, petitioner joined as such at Jagroti Pumping Station and is serving as such till today.

(3.) On 22.9.1984 the State Government made a decision to bifurcate PWD and I & PH Departments into two separate and independent Departments, which was actually materialized on 27.4.1994. Petitioner remained with the I & PH Department and accordingly, provisional seniority list of work charge Foreman working in I&PH Department was issued vide Annexure A5 dated 30.9.1997. The name of petitioner was figuring at Sr. No. 3 of the said list.