DEBESHWAR LAL KARAN Vs. BIHAR STATE ELECTRICITY

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 14th February, 1987 of the respondent no. 5 the Director of Personnel, Bihar State Electricity Board, Patna deciding the inter -se seniority of the petitioners and the respondents nos. 4 to 48.

(2.) IT appears that the petitioners were appointed as work sarkar in Barauni Thermal Power Station during 1962 to 1987. They are absorbed on the post of Store Assistants on 4th March, 1975. The respondent No. 3 while preparing the seniority list of Store Assistants has not taken into consideration the services rendered by the petitioners on the post of work sarkar. Feeling aggrieved they have filed this writ petition.

(3.) LEARNED counsel for the petitioners contended that the seniority of the petitioners in the cadre of Store Assistant should be determined taking into consideration their entire service and not from the date of their absorption in the cadre of the Store Assistants. In other words according to him, the period for which the petitioners worked on the post of Work Sarkar should also be taken into consideration for determining their seniority in the cadre of the Store Assistants. I find no substance in this argument of the learned counsel. It is now well settled that while deciding the seniority in the cadre of the Store Assistant the period spent in Work Charge Establishment cannot be taken into consideration.