- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment and order dated February 10.1995 of the High Court of Jammu and Kashmir in LPA No. 77 of 1900. The admitted position is that while the respondent No.5,P.N.Jalla, was on deputation as senior Steno, the appellant was appointed on regular basis as Office Superintendent. For the post of Public Relations Officer, he is required to be considered for promotion on regular basis. Instead of promoting him on regular basis, the deputationist was considered and promoted. The appellant challenged the said action by way of writ petition which was not properly considered by the Division Bench. When the matter had come up for admission, this Court on August 21, 1995 had passed the following order: "Counsel for the petitioner says that the petitioner does not require payment of back-wages but his due seniority is to be considered according to rules. The 3rd respondent was only a senior stenographer from Govt. service and was on deputation. While the petitioner is a regular employee and is entitled to be considered, when the vacancy of Public Relations Officer had arisen, he was not considered. Since the Single Judge has given the direction correctly, the Division Bench was not right in upsetting that order from the date on which he was due to be considered. In view of the fact that he is not claiming any arrears and the 5th respondent has retired from service, notice is issued to the State as to why the petitioners seniority should not be taken from the date when the vacancy as P.R.O. had arisen and he was due for consideration but was not considered along with the 5th respondent." ;