STATE OF PUNJAB Vs. BANT LAL AGGARWAL

JUDGEMENT

(1.) After hearing learned counsel for the parties and on perusal of the relevant record before us, we are of the opinion that the impugned judgment dated March 19, 1991 passed by the learned Single Judge in Civil Writ Petition No.453 of 1985 does not suffer from any material irregularity or illegality save and except a small clarification is needed. We accordingly give this clarification.

(2.) The writ petitioner-!st respondent joined as J.B.T. teacher and as per the seniority list issued in the year 1964, he was placed in the seniority list at No.f26-A. It is the claim of the writ petitioner-first respondent that selection grade was given to the J.B.T. teachers who were in the seniority list up to No.125 with effect from October 1, 1962. It is the grievance of the writ petitioner- respondent No.1 that the selection grade was again released in the year 1980, but he was denied the same. It is common premise that the writ petitioner-Ist respondent was promoted to the rank of Master on August 5, 1969 which is higher in grade than the selection grade of J.B.T. teachers. The clarification that needs to be given is that if any of the J.B.T. teachers who stands in the seniority list after the petitioner, that is, after Serial Number 126-A and has been given the selection grade of J.B.T. teachers prior to August 5, 1969, then the petitioner would be entitled for the said selection grade from the date his junior J.B.T. teacher was given.

(3.) Subject to the above clarification, there is no merit in the Appeal filed by the State and we confirm the judgment accordingly. Appeal to stand disposed of as stated above.