BABU LAL MAHAVAR Vs. STATE

JUDGEMENT

(1.) Instant petition is directed against the order of Service Appellate Tribunal dt.12th January, 1996 [Ann.3] whereby claim in regard to determination of seniority in the cadre of Stenographer Gr.II determined by the respondents was rejected.

(2.) Petitioner was initially appointed after his selection through RPSC on the post of Stenographer Gr.II in the department of Forest vide order dt.12th February, 1985 in pursuance thereof, he joined on 16th February, 1985 and was confirmed w.e.f. 15/10/92 vide order dt.03/03/93. However, vide order dt.7th January, 1989 [Ann.2], the list of employees working as Stenographer Gr.II was published and it was made clear that this may not be treated to be a seniority list, it appears to be list of all employees who are working in the department as Stenographer Gr.II.

(3.) The final seniority list was published on 6th May, 1991 obviously of those who were confirmed in the cadre. However, later on the final seniority list as on 01/04/93 was published on 3rd March, 1994 by that time petitioner also stood confirmed and his name was assigned at Serial No.39. Those who were senior to him in the cadre of Stenographer Gr.II were promoted vide order dt.10/07/92 as Personal Assistant. The petitioner challenged the order dt.10th July, 1992 before the Appellate Tribunal, which was rejected vide judgment impugned.