VINOD KUMAR Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) SWP Nos.2060/2013 and 1596/2006

(2.) Petitioner challenges the seniority list, so issued and seeks his due placement in the said seniority list qua respondent No. 3 to 20. The case of the petitioner is that he was appointed earlier in point of time than the private respondents and, therefore, his seniority ought to have been framed in accordance with the date of his first appointment i.e. 17.04.1985.

(3.) In SWP No. 1596/2006, the petitioner seeks issuance of a writ of Mandamus directing the respondents to place him in the grade of Rs. 1760- 3200 subsequently revised to Rs. 5700-10100 as Sanitary Inspector from the date of his appointment i.e. 17.04.1985.