B. Amit Sthalekar, J. - (1.) Heard Sri V.K.Srivastava, learned counsel for the petitioner and Sri Vikram Bahadur Yadav, learned standing counsel for the respondents.
(2.) The petitioner in the writ petition is seeking quashing of the order dated 9.11.2015 (Annexure-12 to the writ petition) whereby the seniority position of the petitioner has been determined. By the other order dated 1.2.2016 (Annexure-15 to the writ petition) his representation dated 30.11.2015 has been rejected.
(3.) Briefly stated the facts of the case are that the post of Clerk/Typist was advertised by the respondents. A selection was held in which the petitioner appeared and a panel of selected candidates was prepared after holding written test and interview. Pursuant to this selection the petitioner was appointed as Clerk-Typist vide order dated 8.5.1980 in the scale of Rs.200-320 and the petitioner joined service on 10.5.1980. It is stated that by an order dated 22.6.1984 his services were regularized. The petitioner was confirmed in service on the post of Clerk/Typist by an order dated 31.12.1985 with effect from 1.9.1985. It is also stated that the petitioner was given the benefit of increment in the scale of Rs.354-550 on 1.5.1980. It is further stated that he was confirmed in pay scale of Rs.354-550 by order dated 31.12.1985. He was given promotion on the post of Senior Clerk on 7.7.1990 and thereafter after more than 14 years of continuous service he was given the benefit of revised pay scale of Assured Career Progression in the pay scale of Rs.5200-20200 in the grade pay of Rs.4200/- on 1.12.2008 with effect from the date of his initial appointment i.e. on 8.5.1980.;