KARAM CHAND Vs. SECRETARY (PWD) AND OTHERS

JUDGEMENT

(1.) Instant Letters Patent Appeal is directed against judgment dated 12.5.2011, passed by learned Single Judge of this Court in CWP(T) No. 13730 of 2008, whereby writ petition having been preferred by the appellant-petitioner, has been dismissed.

(2.) Briefly stated the facts, as emerge from the record are that the appellant was appointed as a Work Charge Mason in Public Works Department, in the year 1979. R&P Rules prevalent then, provided for promotion of Work Charge Mason to the post of Work Mistry. The post of Work Mistry was abolished in 1986 and persons holding that post were re-designated as Road Inspector.

(3.) We have heard the learned counsel for the parties and gone through the record carefully.