LAWS(J&K)-2015-10-11

HANS RAJ Vs. J&K SRTC & ORS.

Decided On October 06, 2015
HANS RAJ Appellant
V/S
JAndK Srtc And Ors. Respondents

JUDGEMENT

(1.) The petitioner, who is working as Conductor in the J&K State Road Transport Corporation (for short 'SRTC'), is aggrieved of the promotions of private respondent Nos. 8 and 9 as Junior Assistants on the ground that he was senior to the said respondents, but was never considered for promotion as Junior Assistant.

(2.) It was urged that the petitioner was possessed of the eligibility conditions, which would make him entitled for such a consideration for promotion. The petitioner, therefore, seeks issuance of a writ of mandamus for directing the respondents to consider him for promotion as Junior Assistant w.e.f., 28.8.1997 when his juniors were so promoted and further to show him senior to the said respondents.

(3.) Objections have been filed by the SRTC wherein a stand has been taken that the petitioner could not be promoted as Junior Assistant though he was senior to private respondent Nos. 8 and 9 as he was shown to be not possessed of a matriculation diploma in the seniority list of Conductors circulated by the department.