AMANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CM 7375 CWP-2018 in CWP 1361 of 2017

(2.) This common order shall dispose of the aforementioned two Writ Petitions as common questions of law and facts are involved therein. For the sake of convenience and with the consent of parties, the facts have been taken from C.W.P. No. 1361 of 2017.

(3.) The petitioners (in both the aforementioned Writ Petitions) who are directly recruited Food and Supply Officers (hereinafter referred to as "FSO" ) appointed in the year 2014, have filed the present Writ Petition for quashing of impugned order dated 06.01.2017 (P-13) passed by Deputy Chief Secretary, Department of Food, Civil Supplies and Consumer Affairs, Punjab, whereby the objections filed by them against the tentative seniority list of Food Supply Officers (FSOs) has been rejected; Letter/ Memo dated 27.12.2016 (P-12), whereby the seniority list of FSOs, working till 01.04.2016 in the aforesaid Department was finalized by completely ignoring the Punjab Food and Supplies (Class II) Service Rules, 1988 (for short '1988 Rules'); impugned orders dated 09.11.2012 (P-8) & 31.12.2012 (P-9), promoting the private Respondents No. 3 to 30 from the post of AFSOs to the post of FSOs by giving them relaxation in experience in complete violation of the 1988 Rules and the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994 (for short '1994 Rules') as well as settled law. The Petitioners further seek a writ of mandamus for issuance of directions to Respondent Nos. 1 and 2 to enter their names in the seniority list over and above the names of the private respondents in view of Rule 11 of 1988 Rules.