- (1.) The present Writ Petition under Article 226 of the Constitution of India has been filed by the petitioner, inter-alia, making the following prayers : (i) issue a writ, order or direction in the nature of certiorari quashing the order dated 4.12.2001 passed by the respondent No. 1 (Annexure No. 9 to the Writ Petition) and the orders dated 7.10.1995 & 30.10.1995 (Annexure No. 1 to the Writ Petition), 10.4.1995 and 5.5.1995 (Annexure No. 2 to the Writ Petition) passed by the respondents. (ii) issue a writ, order or direction in the nature of mandamus directing the respondents not to give effect to the orders dated 4.12.2001, 7.10.1995, 30.10.1995, 10.4.1995 and 5.5.1995. (iii) issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (iv) award the costs of the petition to the petitioner.
(2.) It appears that the petitioner was working under the respondent Nos. 2 to 6 on the post of Electrician Skilled Grade. By the order dated 9.10.1992, the petitioner was promoted to the post of Electrician Highly Skilled Grade-II with effect from 24.6.1987. Copy of the said order dated 9.10.1992 has been filed as Annexure No. 4 to the Writ Petition.
(3.) A show-cause notice dated 8.10.1993 was issued to the petitioner, inter-alia, requiring the petitioner to show-cause notice as to why he be not reverted to the post of Electrician Skilled from the post of Electrician Highly Skilled Grade -II. It was, inter-alia, stated in the said show-cause notice that the order dated 3.10.1992 regarding promotion of the petitioner from the post of Electrician Skilled to the post of Electrician Highly Skilled Grade-II had been issued on the basis of his date of seniority with effect from 23.6.1970; and that it had not pointed out that in fact, the petitioner had been posted in Bareilly Area during the year 1976 from Jamshedpur, and as such, the seniority for the purpose of promotion would be counted from 21.2.1976 in terms of CPRO 73/73 and CPRO 11/73. Copy of the said show-cause notice dated 8.10.1993 has been filed as Annexure No. 8 to the Writ Petition.;