RAM SINGH BORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this petition, petitioner has sought following reliefs:

(2.) Factual matrix of the case is that petitioner was appointed as Class IVth Employee in the Kishan Vidhayalaya Inter College, Laksar, District Haridwar on 01.01.1992. The said college is a Grant in aid institution duly governed by the provisions of Uttarakhand School Education Act, 2006. Thereafter, as per the recommendation of Promotion Committee, the petitioner got promoted to the post of Assistant Clerk on 30.06.2011. It is contended that in the said institution one Kunwar Pal Singh i.e. respondent no.6 who was appointed as Class IVth employee on 16.08.1996 under the reserved quota of Scheduled Caste Category, was also got promoted on the post of Assistant Clerk on 05.06.2004. Petitioner is aggrieved by the impugned order dated 27.12.2017, whereby the petitioner has been placed on the bottom of the seniority list.

(3.) Heard learned counsel for the parties and perused the material available on record.