- (1.) The Petitioner has impugned the order of Respondent No. 1 dated January 20, 1983 fixing his seniority below Shri S.S. Bhalla, Respondent No. 3, as Corporation Engineer.
(2.) For appreciating the controversy which is to be resolved, a brief reference to the relevant facts is necessary: The Petitioner was selected for the post of Municipal Engineer (Public Health) advertised by the Municipal Committee, Amritsar and,--vide order dated March 22, 1969, he was appointed for three months or till a substitute recommended by the Punjab Public Service Commission (hereinafter referred as the 'Commission'), whichever was earlier. Petitioner's temporary appointment was extended from time to time with the approval of Respondent No. 1 and the Commission. The details of the approvals by the. Commission as well as by the Punjab Government for each extension are given below: Sr. Period No. Concurrence of the Commission Approval of Secretary, Local Government 1. 22-3-69 to 22-6-69 (Ch. 71EA(L)/393/ 69/8127, dt. 19-4-69 (Ch. 51) Nemo No. 1589-CI(ASOI) 69(7116, dt. 18-3-69 2. 23-6-69 to 22-9-69 (Ch. 87)-do-/13451, dt. 27-6-69 (Ch. 95) 8494-CI (ASO-I)-69/8034, dt., July/69 3. 23-9-69 to 22-12-69 (Ch. III)-do-/25684, dated 7-11-69 (Ch. 109)130057-CI (ASO-I)69/3&5, dated 7-11-69 4. 23-12-69 to 22-3-70 (Ch. 123)-do-4890, dt. 4-3-70 upto 28-2-70 (Ch. 143) 4073-CI (ASO-D-70, dated 20-4-70
(3.) The Petitioner was selected as Municipal Engineer (Public Health) by the Commission and his selection was approved by Respondent No. 1,--vide orders dated May 4/6, 1970. He was appointed on regular basis. It was also stated in the order that the Governor of Punjab accorded approval to the extension in temporary appointment of the Petitioner as Municipal Engineer (Public Health) for a further period with effect from March 23, 1970 to the date of his appointment on regular basis.;