- (1.) The writ petition seeks for issue of a certiorari for quashing the order rejecting a representation made by the petitioner on 31.05.1989 where the claim of the petitioner for assigning his seniority from the date of his ad hoc appointment had been rejected. The petitioner had also sought for a mandamus to direct the respondents to consider the case of the petitioner for promotion as District Food and Supplies Officer on the basis of roster point applicable to his case as a person belonging to the Scheduled Caste category. The claim was that he should be treated as promoted from the date when the person next below him had been promoted.
(2.) The impugned order itself makes a reference to the fact that the tentative seniority list of Sub Inspectors had been prepared and circulated on 26.10.1969 and again on 01.11.1976 inviting objection thereto. The impugned order reflects that there had been no objection to the tentative seniority list and it was finalized on 21.11.1978. The order claims that the records do not indicate that there had been any appeal filed against the seniority list. The contention, therefore, was that the claim was time barred and the writ petition is not fit for consideration.
(3.) The contention of the petitioner was made on the basis that he had joined as a Sub Inspector in the Food and Supplies Department on 27.03.1962 and in view of Rule 4.21 CSR, he had become a member of the service on date of his appointment. He claims that he is entitled to seniority with effect from his date of entry in service and not from the date when his services were regularized on 09.01.1963. He had contended that he had not been given the benefit of ad hoc service and he had been made junior to Chand Ram, Inder Singh, Harbhajan Singh, Chanan Singh, Ram Naranjan Dass, Piara Singh and Ajit Singh although they had been juniors to the petitioner. Amongst them, Chand Ram, who had belonged to the Scheduled Caste category, had been promoted to the post of Inspector, Food and Supplies on 11.05.1965 while the petitioner had been promoted as Junior Analyst only on 24.11.1965. The petitioner claimed that he had made several representations for ante dated promotion for the post of Inspector, Food and Supplies from the date when his junior had been promoted and the last of such representation was made on 25.05.1987.;