KHARANAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard learned counsel for parties and perused the record.

(2.) Writ petition is directed against the award dated 28.11.1996 in adjudication case no. 51 of 1994 answering the reference against the workman. It appears that workman claimed designation, pay scale and other benefits on the post of Stenographer though he was substantively appointed as Fitter. It is contended that for sufficiently long time respondent-Corporation has taken work from petitioner as Stenographer therefore he was entitled for appointment on the post of Stenographer i.e. designation, pay scale etc. Reliance is placed on a decision of this Court in Lallan Prasad Patel Vs. District Inspector of Schools, Deoria and others,1985 UPLBEC 539.

(3.) However, in my view in fact workman has claimed promotion since admittedly he was never appointed on the post of Stenographer by the competent authority following the procedure prescribed in Statute.