RAM RATAN Vs. PATNA MUNICIPAL CORPORATION

JUDGEMENT

(1.) HEARD leaned counsel for the parties.

(2.) THE short facts leading to the present writ application are that the petitioner, a Sanitary Inspector, is aggrieved by the publication of the final seniority list. According to him, he would figure senior to the respondent nos. 12 to 20 while he has been shown junior to them.

(3.) AT this very stage, I, propose to deal with the objections raised by the otherside. According to the respondents, the appointment of the petitioner was absolutely ad hoc and temporary and, therefore, from 14.8.1976, the date of his joining or from the date of the order the petitioner could not be treated in regular cadre.