BILAL MUFTI Vs. V C SKUAST AND OTHERS

JUDGEMENT

(1.) Grivance of the petitioner as projected in this writ petition is that her seniority has wrongly been fixed by the respondents and she has been denied service benefits including promotion etc. by the respondents, on the grounds taken in the petition.

(2.) It is averred in the writ petition that the petitioner came to be selected for undergoing Accounts Clerks Training course vide No. ZONA/240/82 dated 25th of August, 1982. After completing the said training course, the petitioner came to be deputed to SKUAST vide order No. 381-F dated 19.10.1983 and accordingly she joined there on 23.10.1983. Thereafter respondent No. 1 in the year 1985 made appointments of the apprentice Accounts Assistants in the pay scale of Rs. 410-700/- revised to Rs. 1200-2040/-. After completion of the apprenticeship course, they came to be adjusted vide order No. 357(Estt) of 1985 dated 6.11.1985.

(3.) The petitioner was working in the grade of Rs. 459-850/- revised to Rs. 1200-2040/- in terms of order dated 19.10.1983 right from 23.10.1983. The petitioner was on deputation and later on came to be absorbed in the SKUAST vide University order No. 527-Estt of 1991 dated 11.11.1991 with effect from 27.8.1987. The petitioner was shown in the seniority list junior to the respondents and she was denied the benefit of service rendered by her right from 23.10.1983 up to 27.8.1987, which constrained her to file representations which remained on the dockets of respondents 1 to 7 and ultimately came to be rejected, which prompted her to file this writ petition, asking for issuance of a writ of mandamus commanding the respondents to give the benefit of four years of service rendered by her with effect from 23.10.1983 with all consequential benefits including seniority etc. and to consider her for promotion to the post of Accounts Officer/Assistant Comptroller, along with all other eligible candidates.