S C JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Special leave granted.

(2.) This appeal by special leave is directed against the order of the High Court of Punjab and Haryana dated. 5th January, 1984 dismissing the writ petition in a service matter.

(3.) The appellant joined service as a Subdivisional Officer (Assistant Engineer) in Class II on 28th August 1953 in the former State of Pepsu. On 1st November 1956 the State of Pepsu and Punjab were merged and the appellant was integrated in the service of the reorganised State of Punjab. He worked on this post for about eight years and during this period he was posted at various places in the State and was assigned different kinds of duties. The authorities being satisfied with his performance, he was promoted to the post of Executive Engineer in Class I Gazetted on 24th May, 1961. He was allowed to cross the efficiency bar immediately when it became due. On this post he worked for about ten years. Considering the efficiency and suitability of the appellant he was confirmed on the post of Executive Engineer in Class I Gazetted on 1st April 1965.