- (1.) The petitioner has approached this Court in the fourth round of litigation since as per him on earlier three occasions he had been denied his legal right of promotion as Associate Professor/Architect and Senior Architect and further Chief Architect.
(2.) Brief facts of this case are that there were two separate departments in the State of Punjab prior to the year 1962; one being the College of Architecture which was an independent department being controlled by the Secretary, Technical Education, Govt. of Punjab and the other being the department of Architecture which was directly under the control of the Secretary PWD(B&R), Punjab. Vide order dated 20.7.1962 both the departments were fused together and placed under the control of Secretary, PWD(B&R), Punjab. The petitioner was selected as Senior Scale Lecturer in the College of Architecture in the grade of Rs. 350-850 on 29.09.1965. On the other side in the department of Architecture on the relevant date Sh. S.N.Kohli, V.P.Anil and others were working on the post of Assistant Architect in the scale of Rs. 250-750. Upon the fusion of two departments, joint seniority list of both the departments was prepared on the basis of total length of service by clubbing together the post of Assistant Architect, Lecturer, Senior Lecturer and Assistant Professor in one cadre.
(3.) The petitioner was entitled to be considered as Assistant Professor on his due date but he was not given the same and the representations filed by him at various levels in this regard were rejected. He filed CWP No. 563 of 1969 claiming the relief of fixation of seniority and consequential benefits of promotion which was allowed vide order dated 20.04.1970. Thus he was ordered to be considered for the post of Associate Professor w.e.f.;