Daya Chaudhary, J. - (1.) THE claim of the petitioner in the present petition is for quashing of order dated 13.8.2009, whereby, the seniority of the petitioner has been fixed and modified with a further prayer to direct the respondents to refix his seniority by placing him over and above respondent No. 5.
(2.) LEARNED counsel for the petitioner contends that the petitioner was appointed as WPO on 9.11.1982 on daily wages basis and thereafter his services were regularized w.e.f. 3.8.1993 as WPO Helper, whereas, respondent No. 5 was appointed as WPO w.e.f. 12.12.1987. Learned counsel further contends that the petitioner is senior to respondent No. 5 on the basis of length of service. Written statement on behalf of respondents No. 1 to 4 has been filed and the same is on record.
(3.) ORIGINAL record of the case was called and the same has been perused.;