ASGAR HUSSAIN Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) The petitioner claims that being a degree holder, he came to be appointed as Junior Engineer (Electric) in Power Development Department vide Government Order dated 25.04.1985 and was placed as Incharge Assistant Engineer vide Government Order No. 237-PDD of 1996 dated 25.07.1996. It is submitted that subsequently, Government vide its order No. 07-PDD of 1998 dated 02.01.1998 has accorded sanction for regularization of the petitioner as Assistant Engineer with immediate effect i.e. with effect from the date of issuance of the order. It is next contended that the respondents circulated the tentative seniority list of Assistant Engineers vide Government Order No. 280- PDD of 2008 dated 01.09.2008 in which the petitioner was indicated at S. No. 109 having been promoted as Assistant Engineer w.e.f. 26.12.2000 instead of 02.01.1998. The petitioner claims to have represented before the concerned authorities and his case was duly recommended by the Chief Engineer vide his communication 11.05.2018.

(2.) The grievance of the petitioner, as projected in this petition, is that the respondents have issued another tentative seniority list vide communication No. PDD/HRM/05/17(AE) dated 01.06.2018 and have indicated the name of the petitioner at serial No. 155. The petitioner is shown to have been promoted as Assistant Engineer w.e.f. 26.12.2000.

(3.) The petitioner claims that he has filed representation/objections to the tentative seniority list but the respondents without considering his objections and finalizing the tentative seniority list are contemplating to make further promotions to the post of Assistant Executive Engineers.