Baldev Singh vs State of H.P. and Others

Kurian Joseph, C.J.—Challenge is on Annexure P-4, seniority list published by the 2nd respondent. The only dispute is with regard to the placement of work charged surveyors above the direct recruits into regular service. It is seen from the reply furnished by the Engineer-in-Chief that the work charged surveyors were brought into regular cadre prior to the joining of the petitioner in the department. This is seriously disputed by the petitioner. Going by the reply filed by the 2nd respondent, it is fairly clear that the department intended to give seniority to those work charged surveyors only from the date of their absorption in the regular cadre. In case such regularization is after the joining of the regular service by the petitioner and in case seniority is given to them above petitioner, such mistake shall be corrected. Needful action in this regard shall be taken within a period of three months from the date of production of copy of this judgment alongwith appropriate representation by the petitioner, with notice to the petitioner and such affected parties.

The writ petition is disposed of, so also the pending application(s), if any.

Copy Dasti.