- (1.) Heard Mr. Suraj Narain Srivastava, learned Counsel for the petitioner, Mr. Shatroghan Chaudhary, learned Additional Chief Standing Counsel and Mr. S.C. Yadava, learned Counsel for the opposite party No.5 and Mr. Ashok Shukla, learned Counsel for the Commission.
(2.) The petitioner has approached this Court under Article 226 of the Constitution of India, challenging the judgment and order dated 7.8.2015 passed by the State Public Services Tribunal, Lucknow (hereinafter referred to as ''the Tribunal') in Claim Petition No. 1986 of 2012 (Rakesh Awasthi Vs. State of U.P. and others) whereby the Tribunal has dismissed the Claim Petition preferred by the petitioner for re-determining the seniority. The petitioner has also challenged the order dated 12.12.2012 passed by the Principal Secretary, Industrial Department, Lucknow (opposite party No.1), whereby the petitioner's representation with regard to determination of seniority has been rejected.
(3.) According to the petitioner, after due selection and recommendation of the Public Service Commission, he was appointed on a substantive post of Printing Overseer through direct recruitment on 21.9.1993 under the Director, Printing and Stationary, U.P., Allahabad. On completion of satisfactory services of two year, his services were confirmed w.e.f. 21.9.1995 vide order dated 30.9.2000. On 17.12.1999, the Director, Printing and Stationary, U.P., Allahabad, issued a joint seniority list of Printing Overseers, who were appointed directly or through promotion. In the said seniority list, the name of the petitioner was mentioned at serial No. 2 being only direct recruitee and rest of the persons in the seniority list were promotee.;