BISHAN CHAND Vs. SARBJIT SINGH

JUDGEMENT

(1.) This appeal is by special leave from the judgment dated 8th September, 1971 of the High Court of Punjab and Haryana.

(2.) The principal question raised in this appeal is whether the appellants are wrongly shown as junior to the respondents.

(3.) The respondents have been treated to be senior to the appellants on the basis of the Punjab Co-operative Subordinate Service Rules, 1936 hereinafter referred to as the 1936 Rules. Under the 1936 Rules seniority is dependent on the passing of departmental examination. The appellants passed the departmental examination after the respondent had done so. Therefore, the appellants are treated as junior to the respondents.