ANANT RAM SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has sought following reliefs by way of this petition:

(2.) BRIEF facts necessary for the adjudication of this petition are that the petitioner was appointed as Meter Ledger Clerk on 4.12.1967 on work charge basis. He was regularized in the year 1971. The provisional seniority list of Clerks, Meter Ledger Clerks and Cashiers in the pay scale of Rs. 110 -250 was circulated on 7.4.1977 and the name of the petitioner was placed at serial number 725. The final seniority list was published on 26.3.1981. The private respondents were promoted to the post of U.D.Cs. on the basis of seniority list issued on 26.3.1981. Seniority list of U.D.Cs. was circulated on provisional basis on 17.10.1985.

(3.) MR . Shashi Shirshoo has argued that the present petition is barred by delay and laches. He also argued that the petitioner has been assigned correct seniority in the final seniority list of Clerks, Meter Ledger Clerks/Cashiers and also in the seniority list of U.D.Cs. He then contended that the seniority has been assigned on the basis of instructions contained in letter dated 6.11.1958 and Annexure R -1 dated 26.2.1974.