NIRANJAN KRIPAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IN this writ petition two questions have been raised by the petitioner : viz. firstly, it has been prayed that the promotions of the respondents Nos. 4 to 23 to the posts of Office Assistants in the Rajasthan Canal! Project and the reversion of the petitioner from the aforesaid post be quashed In the second place it has been urged that the inter laced seniority list issued by the Chief Engineer of the Irrigation Department of the State of Rajasthan vide his office order dated December 18, 1971 be quashed.

(2.) IN view of the order, I propose to make in this writ petition, it is -not necessary to give detailed facts which led the petitioner to file this petition. It would be sufficient to save that the petitioner as well as the respondents are substantive Upper Division Clerks working in the Irrigation Department of the State of Rajasthan, the Rajasthan Canal Project and the Rana Partapsagar and jawahar Sagar Dams Project. Organisations. The petitioner was promoted as an officiating Office Assistant on ad hoc basis in the Rajasthan Canal Project by the order dated September 5, 1968 but by the order of the Chief Engineer. Irrigation, Rajasthan, Jaipur dated 16/17 May 1972 he was inverted to his substantive post of Upper Division Clerk, while the respondents Nos. 4 to 23 were so promoted as office Assistants temporarily on ad hoc basis. However, after some time the petitioner was also similarly promoted to the post of office Assistant in a temporary capacity on ad hoc basify the order dated June 27,1972 and the petitioner is thereafter continuing to hold the aforesaid post in a temporary capacity like the respondents Nos. 4 to 23. As all the promotions, to the posts of Office Assistants have been made in a temporary capacity on ad hoc basis, the petitioner can row have no grievance in the matter after he was similarly promoted again on June 27, 1972 to the aforesaid post.

(3.) IN view of the above discussion, the petitioner is not entitled to any relief at this stage. The writ petition is, therefore, dismissed. The parties are left to bear their own costs