PUNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of present writ petition, the petitioner has prayed that seniority list dtd. 27/2/1996 issued by the respondents be declared illegal; a direction to the respondents to accord him promotion on the post of Assistant Engineer (hereinafter referred to as the 'AEN') has also been sought with an assertion that his case was not considered by the Departmental Promotion Committee (hereinafter referred to as 'DPC'), when candidature of other persons of feeder cadre was considered as per said seniority list.

(2.) The facts appertain to be noticed are that the petitioner was appointed on the post of Pump Mechanic on 29/4/1969 and his services were confirmed vide order dtd. 8/5/1980, while making such confirmation/regularization effective from 27/12/1973.

(3.) Despite the fact that petitioner's appointment was confirmed on the post of Pump Mechanic, the respondents had not considered his proficiency certificate equivalent to Diploma in Mechinal Engineering for which, he filed a writ petition (being S.B. Civil Writ Petition No.513/1985), which came to be allowed by the High Court vide judgment dtd. 18/1/1995.