MOHAMMAD SHAFIQ KHAN Vs. STATE

JUDGEMENT

(1.) THE core dispute involved in this writ petition is whether petitioner's seniority is to be reckoned from the date he came to be appointed as Assistant Conservator of Forests in the pay scale of Rs. 475 -850 on ad hoc basis for a period of six months vide Government Order No. III -FST of 1977 dated 10.9.1977 or is to be counted from the date of regular appointment in terms of the selection process conducted by the Public Service Commission i.e, from 4.01.1978. The reliefs prayed for are subject to the determination of the question framed hereinabove.

(2.) IN order to determine the controversy, it is necessary to notice the brief facts of the case as per the pleadings of the parties as under:

(3.) TENTATIVE seniority list -P3, came to be issued on 8.7.1987 and petitioner came to be shown at serial No. 35 in the seniority list, over and above the respondents 3 to 9 and that seniority came to be reckoned on the basis of his initial appointment - ad hoc appointment -P1.