DR.HARISH KUMAR SAHU Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) The petitioner claims that his seniority in Senior Scale Group 'A ' ought to have been fixed with effect from 31.3.1989, that is to say, with effect from the date he has been promoted on ad hoc basis in Senior Scale after clue selection and consequence flowing therefrom must follow.

(3.) THE petitioner had been working as Signal Inspector Grade II in Group 'C ' post . On 28.12.1983 he was called to appear for promotion to the post of Assistant Signal & Telecommunication Engineer, which is a Group 'B ' gazetted post, for which he was selected and posted accordingly. On 13.3.1989 the case of the petitioner was placed before the Selection Committee for grant of Senior Scale Group 'A ', in which the Departmental Promotion Committee (Selection Committee) found him fit and, accordingly, he was approved by the competent authority vide panel dated 13.3.1989 and he was placed at the top of the list. On 27.3.1989 the petitioner was posted as D.S.T.E. (Construction), Seeldah on ad hoc basis.