URGAIN LONDUP Vs. STATE OF J AND K

JUDGEMENT

(1.) Petitioner's earlier Writ Petition SWP No. 395/1993 seeking quashing of Government Order No. 101-TSM of 1992 dated 06.11.1992, whereby Harbans Singh respondent No. 4 had been promoted as Assistant Director Tourism and Government Order No. TSM-110 of 1997 dated 11.08.1997 indicating the petitioner junior to Choudhary Wazir Hussain-respondent No. 5 in the Seniority List of the Tourist Officers in the Jammu and Kashmir Tourism (Gazetted) Service, besides seeking promotion as Assistant Director Tourism in terms of SRO- 8 of 1991 dated 03.01.1991 and SRO-205 of 1991 dated 02.07.1991, was disposed of by this Court issuing direction to the State-respondents to consider his claim to retrospective promotion as Assistant Director Tourism, within a period of three months.

(2.) This direction was issued taking into consideration the fact of petitioner's promotion as Assistant Director during the pendency of the Writ Petition.

(3.) The petitioner's claim was, however, rejected vide Government Order No. 112-TSM of 2000 dated 14.07.2000 finding him disentitled to retrospective promotion as persons senior to him and belonging to the category to which he belonged, were found entitled to promotion against the Reserved Category Post.