STATE OF HARYANA Vs. SHIV LAL

JUDGEMENT

(1.) Leave granted.

(2.) Appellant No. 1, I. Chuba Jamir was writ petitioner No. 2 before the High Court, appellant Nos. 2 to 2/4 are the heirs and legal representatives of writ petitioner No. 3 who died in the course of litigation before the High Court and appellant No. 3 Vilapral Aja was writ petitioner No. 4 before the High Court. Appellant No. 1 is reported to have retired during the pendency of the appeal.

(3.) The two appellants and the deceased writ petitioner sought to challenge the appointment/promotion of respondent No. 3, who was earlier posted as Statistician-cum- Economist in the PWD and Housing department, as Assistant Director in the Nagaland Economics and Statistical Service as a consequence of the encadrement of the post held by him in the PWD and Housing department with the E & S Service. They also challenged the tentative gradation list of the officers of the Service issued on October 26, 1998 in which respondent No. 3 was placed above them.