- (1.) The petitioners are aggrieved of the seniority list circulated vide letter dated 9.6.2011 (Annexure P-6) pertaining to the Inspectors in the Department of Cooperative Societies on the plea that it violates the essential rule of seniority as contained in the Punjab Cooperative Department (State Service) Class-III Rules, 1978 (hereinafter referred to as the rules).
(2.) The petitioners entered the service on ad hoc basis when requisition was made by the respondent/State for filling up the vacancies of Inspector Grade- II/Sub-Inspector, Cooperative Societies (as post was then known as). The petitioners' names were sponsored by the Employment Exchange and upon facing a process of selection by a duly constituted Selection Committee by the Head Office, the petitioners entered service. Few of the appointment letters which are similar as in the case of the petitioners, have been appended to the petition to indicate that their appointment was initially made for six months with a clear directive that in the eventuality of the candidates entering service through the Staff Selection Board before six months, their services were liable to be terminated. It was also contained in the order itself that the selection of the petitioners was being made as per the selection made by the Selection Committee constituted by the head office.
(3.) Subsequently, the nomenclature of these posts was changed to Inspector Grade-I with effect from 17.7.1992.;