SAJJAD AHMAD SHALLA Vs. BASHIR AHMAD KHAN

JUDGEMENT

(1.) With the consensus of learned counsel for the parties, the main petition is taken up for final disposal.

(2.) Case of the petitioner as projected by him in the writ petition is that he has been initially appointed as daily wager in the Power Development Department and after completing seven years of continuous service was converted into Regular Temporary Establishment in the said department vide order No. 75-ED-IV of 1996 dated 28.06.1996 in the pay scale of (Rs.750-940) Executive, against available vacancy. After his regularization, the petitioner was asked by the department to work as Revenue clerk in the said department and till date he continues to work as such. According to the petitioner, he is the only person among the lot of daily wagers who is a graduate and is well conversant with typing.

(3.) The petitioner, as is being submitted by him, was continuously representing before the concerned authorities for his promotion and release of grade attached to the post of Revenue clerk on which he was working. It is his further submission that he has not left any stone unturned to get his grievances redressed but nothing could be done on the ground level. Aggrieved of the inactions on the part of the respondents, petitioner filed the instant petition praying for writ of mandamus commanding the respondents to consider the case of the petitioner and pass formal order of promotion to the post of Revenue Clerk retrospectively from 28.06.1996 in his favour. It has also been prayed to command the respondents to release the grade attached to the post of Revenue clerk retrospectively including arrears.