A N SEHGAL Vs. RAJE RAM SHEORAN

JUDGEMENT

(1.) This court in A. N. Sehgal and Ors. v. Raje Ram Sheoran and others, 1992 Supp (1 SCC 304, while interpreting the haryana Service of Engineers, Class I, PWD (Roads and Buildings Branch) Rules, 1960, held that:-

(2.) While Mr. R. S. Sheoran's seniority as Executive Engineer has determined as above, with effect from 30/08/1971. as regards the promotees, this court held that :-

(3.) In para 21 of the judgment, as to what a combined reading of Rule 5 (2 read with Rule 12 (6 and the operation of sub rules (3 to (5 of Rule 12 would bring about was made clear, namely, "the direct recruit is a member of the service of Executive Engineer from the date of year of allotment as an Assistant Executive Engineerthe result was that the promotee occupying the post within 50% quota of the direct recruits acquired no right to the post and should yield place to the direct recruit, though promoted later to him, to the senior scale posts, i. e. Executive Engineer, superintending Engineer and Chief Engineer. "