PREM VAID Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners have prayed for the following reliefs:-

(2.) Vide order dated 20.1.2007 (Annexure A-14) representation dated 5.4.2006 made by private respondent Sh. Rattan Lal stands decided by the Government. In terms of this order the decision dated 1.3.2006 taken by the Director Agriculture stands reversed. Consequently over and above the petitioners, private respondent Sh. Rattan Lal, on promotion, stands appointed as Superintendent Grade-II and Grade-I. He is to be placed senior to the petitioners.

(3.) Aggrieved petitioner made a representation which stands dismissed in terms of impugned order dated 29.10.2007 (Annexure A-16).