MANMOHAN PARSHAD Vs. STATE OF H.P.

JUDGEMENT

(1.) IN the present petition, the petitioner has prayed for the following relief: -

(2.) THE petition was filed on 2.8.1996 and admitted on 28.10.1996. It is the admitted case of the parties that the petitioner has since retired. Private respondents No. 4 to 11 were proceeded ex -parte on 16.9.1998. Even they have retired.

(3.) WITH effect from 3.11.1965, petitioner was appointed as JBT teacher (Untrained) with the respondent -Government The Government sponsored him for undertaking training in JBT Course which he successfully completed in August, 1969. Importantly, for the said period, he was treated on duty and paid full salary of a JBT teacher. The State of Himachal Pradesh accorded all benefits of pay fixation to the petitioner from the date of his first appointment. On 25.8.1994, the respondents circulated the final seniority list as on 31.3.1991 of JBT (State cadre teachers) working in District Kangra. Petitioner was placed at Sl. No. 328 (old Srl. No. 1010) at his correct place of seniority (Annexure A -5). The private respondents herein were placed lower than the petitioner.