HANUMANT LALL Vs. STATE

JUDGEMENT

(1.) HEARD counsel for the parties. The petitioner, in sum and substance, has prayed for issuance of a direction upon the respondents to shift his date of promotion from 1.3.1989 to 1.3.1986, in grant of senior selection grade scale. A further prayer has also been made to grant super time scale to the petitioner with due date and promote him to the post of Head Assistant.

(2.) THE bone of contention of the petitioner in this regard is that since he had passed the departmental examination in the month of February 1986, he was entitled to get selection grade scale with effect from 1.3.1986.

(3.) IT is submitted by learned counsel for the petitioner that senior selection grade scales were available when the petitioner had passed the departmental examination in February 1986, therefore, preference should have been given to the petitioner over the persons, who had not passed the departmental examination.