STATE OF HARYANA Vs. AMARJIT SINGH

JUDGEMENT

(1.) JUDGMENT

(2.) THIS appeal is directed against the orders dated 10/12/1993 in R. A. No. 41C of 1993 arising out of a Civil suit filed by the respondent.

(3.) THE learned counsel has also referred to Rule 11 of the Haryana Food and Supplies Department Sub-Offices (Group C) Service Rules, 1982 which lays down that seniority inter se of the members of the service shall be determined by the length of continuous service on any post in the service. As regards the decision in Des Raj's case (supra) on which reliance has been placed by the High Court, the learned counsel has submitted that the said decision has been considered by a full Bench of the said High Court in Chambel Singh v. State of Haryana, etc. in Civil Writ Petition No. 5592 of 1989 decided on 23/09/1994 whereby the said judgment as well as the judgment of the Division Bench in Des Raj v. State of Haryana (Civil Writ Petition No. 8063 of 1991 decided on 24/09/1991 ) which arose out of the direction given in the earlier judgment in Des Raj's case (supra) have been overruled.