FAYAZ AHMED Vs. STATE AND ORS

JUDGEMENT

(1.) The petitioner has sought direction in the name of respondents to command them to consider his case for promotion to the post of Junior Librarian from the date his junior Shri Jai krishan (respondent No.4) was promoted alongwith all consequential benefits.

(2.) The admitted position is that the petitioner had been directly appointed as Library Assistant on 04.07.1986 whereas respondent No.4 Shri Jai Krishan was initially appointed as Library Bearer in the year 1982 then had been promoted as Library Assistant in the year 1988.

(3.) While considering Shri Jai Krishan for next promotional post i.e. Junior Librarian, his position of appointment as Library Assistant has been taken as 27.07.1982 when in fact he has been promoted to the post of Library Assistant in the year 1988. The seniority position for the next promotional post of Junior Librarian was to be taken as the petitioner and respondent No.4 had in the feeding cadre i.e. Library Assistant.