- (1.) Shorn of unnecessary details, the facts, which are borne out from the record of the case and which have emerged from the arguments raised at the bar are that on 02.12.1983, the petitioner was appointed in the office of the Inspector General of Prisons, Haryana as a Steno-typist on regular basis and vide order dated 22.12.1997, he was promoted to the post of Junior Scale Stenographer, on which post, on 03.12.1999, he was confirmed. Thereafter, on 04.07.2001, the petitioner was promoted to the post of Senior Scale Stenographer and his confirmation on this post was through order dated 02.11.2001.
(2.) The services of the petitioner are governed by the Punjab Jail Department, Clerical and Technical Service (Class III) Rules, 1962 (hereinafter referred to as the Rules), which provide for further promotion from the post of Senior Scale Stenographer to the post of Deputy Superintendent. However, no such promotion was offered to the petitioner as he, through order dated 09.03.2005, was promoted to the post of Personal Assistant, which is not a post in the line of promotion under the Rules.
(3.) Thereafter, when one Devender Kumar, who was junior to the petitioner as a Senior Scale Stenographer, was promoted to the post of Deputy Superintendent, through order dated 03.09.2009, the petitioner was given proforma promotion to the post of Deputy Superintendent w.e.f. the same date i.e. 03.09.2009.;