NITYA NAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal by special leave, the judgment of the High Court of Punjab and Haryana passed on April 30, 2008 has been challenged. By the said judgment, the High Court allowed writ petition filed by the present respondent No. 4 fixing his seniority over appellant to the post of Senior Professor setting aside the communication of the Government of Haryana dated November 30, 2007 and consequential office order dated December 3, 2007 issued by the Director, PGIMS, Rohtak.

(3.) The question that falls to be determined in this appeal by special leave is: whether "Floating Professor" and "Associate Professor" are different categories of posts in Haryana Medical Education Service and, if the answer is in affirmative; is High Court justified in holding that present respondent No. 4, having been selected as Floating Professor while the appellant continued as a substantive Associate Professor prior to their promotion as Senior Professor, must rank senior to the appellant to the post of Senior Professor.