CHARANJIT SINGH WALIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition is filed challenging the order dated 06.06.1993 (Annexure P-1).

(2.) The petitioner was working as Assistant in the office of Engineer-in-Chief, Haryana, P.W.D., B & R Branch. He has filed one writ petition bearing C.W.P. No.10572 of 1992 before this Court statC. ing therein that his plea for crossing the Efficiency Bar w.e.f. 9.8.1975 was wrongly rejected. That writ petition was disposed of by this Court vide judgment dated 5.8.1992 and this Court has passed the following order:-

(3.) Pursuant to the judgment of this Court dated 5.8.1992, representations of the petitioner were decided vide impugned order dated 6.6.1993 (Annexure P-1). From the perusal of the impugned order, I find that representations of the petitioner were dismissed/rejected on the ground of Government instructions mentioned in paragraph 3 of the impugned order.