LAWS(P&H)-2006-5-196

OM PARKASH Vs. STATE OF PUNJAB

Decided On May 09, 2006
OM PARKASH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner states that the prayer made by the petitioner, namely, for promotion to the post of Superintendent Grade-II with effect from the date persons junior to him were promoted, as such, has been acknowledged in the order dated 2.2.2005 appended to the written statement as Annexure R-1. It is further pointed out that consequent upon the acceptance of the petitioner's claim, he has been notionally promoted as Superintendent Grade-II w.e.f. 1.1.2000.

(2.) The solitary grievance of learned counsel for the petitioner is that the order dated 2.2.2005 (Annexure R-1) also acknowledges that persons junior to the petitioner were promoted as Superintendent Grade-II w.e.f. 29.12.1997. Thus, the learned counsel for the petitioner states that the petitioner is also entitled to promotion w.e.f. 29.12.1997.

(3.) As against the aforesaid contention of learned counsel for the petitioner, it is submitted by learned counsel for the respondents that promotion to the cadre of Superintendent Grade-II is under review and that promotion orders made in respect of persons junior to the petitioner are liable to be altered in such a manner that the petitioner in terms of his seniority will only be entitled to promotion to the post of Superintendent Grade-II w.e.f. 1.1.2000.