RAM CHADN SAINI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner herein has made a grievance in this writ petition against the order of his reversion, from the post of Assistant Engineer on which he was officiating, to his substantive post of Junior Engineer. The notification by which the Petitioner has been so reverted is found at Annexure P -6 and is dated 23 -9 -1975. It runs as under:

(2.) Facts leading to this petition can be briefly stated as under. The Petitioner is a diploma holder in engineering and his services were allotted to the Himachal Pradesh at the time of the reorganisation of the then existing State of Punjab in the year 1966. At the time of the said allocation the Petitioner was permanent Sectional Officer which post was subsequently re -designated as a post of a Junior Engineer. It is an uncontroverted fact that in the integrated seniority list of Junior Engineers as on 1 -11 -1966 the Petitioner's name was at serial No. 95. At Annexure P -1 we find the said seniority list.

(3.) Thereafter on 22 -11 -1972 the Petitioner was promoted to the post of an Assistant Engineer by virtue of the notification which is found at Annexure P -3. This notification is in the following terms: