DEVI SINGH Vs. NESAR ALAM

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, the respondent Corporation and counsel for private respondents and the State.

(2.) THE basis of the entire dispute is a gradation list which was prepared by the Patna Municipal Corporation and is dated 15.12.2001 .This has been brought on record at annexure -3. The respondent Corporation drew up seniority list of Sanitary Supervisor as well as Inoculator for promotion to the post of Sanitary Inspectors. This is a joint gradation list and it is for this gradation list, the Corporation issued an order contained in annexure -2 which is dated 2nd January, 2002. By virtue of this order 13 persons came to be granted promotion on the post of Sanitary Inspector.

(3.) BASED on the decision taken at annexure -3 petitioner Devi Singh was shown at serial no. 19 and Nesar Alam at serial no. 24 in the gradation list. The date of appointment on permanent basis has given as 1.5.1984. 1984, 1978 are the years when they had acquired the certificate of training of Sanitary Inspectors.