- (1.) Heard Mr.Anurag Shukla, learned counsel for the petitioner and Mr.Neerav Chitravanshi, learned counsel for the respondent Nos. 2 and 3.
(2.) The petitioner, while he was posted as Telecom District Manager, Hisar was subjected for a disciplinary proceeding, which culminated into the penalty of reduction of salary at two stages vide order dated 22.09.2003 for a period of two years. The petitioner had challenged the order of punishment dated 22.09.2003 before the Central Administrative Tribunal through Original Application No. 577 of 2005. The learned Central Administrative Tribunal set aside the punishment order dated 22.09.2003 and allowed the application with all consequential benefits. The respondents had challenged the order of the Tribunal before this Court through writ petition No. 1534 (SB) of 2007, which was dismissed by this Court vide judgment and order dated 01. 04.2008. In the mean while the petitioner's juniors were promoted to Group A. The petitioner filed a writ petition being writ petition No. 635 (SB) of 2008 before this Court. This Court passed an interim order, consequently the respondents promoted the petitioner to Senior Administrative Grade (SAG) of Indian Telephone Service Group 'A' vide order dated 12.11.2008 w.e.f 24.04.2001.
(3.) On the basis of date of promotion, the petitioner was placed in the seniority list below to his juniors. Therefore, he filed the present writ petition challenging the seniority list published on 15.09.2009 as also the order dated 12.11.2008, whereby his seniority was fixed at Serial No. 123-A below to Mr. Ashok Kumar Pathak and Sri S.B. Nag.;