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Vijay Kumar Jain v. State Of Madhya Pradesh And Another

Vijay Kumar Jain
v.
State Of Madhya Pradesh And Another

(Supreme Court Of India)

Civil Appeal No. 1090 Of 1981 | 31-10-1991

The dispute as to inter se seniority between appellant and respondent 2 was the subject matter of the writ petition before the High Court. The appellant claimed before the High Court that he was entitled to count the service of his ad hoc appointment for seniority upon regular selection by the Public Service Commission. That was not accepted. In our opinion, the High Court was right in not accepting that contention. There is no rule brought to our notice entitling the appellant to count his ad hoc service for the purpose of determining the seniority upon his selection by the PSC. His seniority can be taken only from the date of his selection by the PSC and he cannot claim seniority over respondent 2 who has been selected by the PSC earlier to him. Appeal therefore fails and is accordingly dismissed. No costs.

Advocates List

For

For Petitioner
  • Shekhar Naphade
  • Mahesh Agrawal
  • Tarun Dua
For Respondent
  • S. Vani
  • B. Sunita Rao
  • Sushil Kumar Pathak

Bench List

HON'BLE JUSTICE K. JAGANNATHA SHETTY

HON'BLE JUSTICE YOGESHWAR DAYAL

Eq Citation

(1992) SUPPL. 2 SCC 95

LQ/SC/1991/587

HeadNote

Civil Service Law — Seniority — Ad hoc service — Counting of — Held, appellant is not entitled to count his ad hoc service for the purpose of determining seniority upon his selection by PSC

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