SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners are seeking a writ in the nature of mandamus directing official respondent Nos. 1 and 2 for fixing the seniority as per merit prepared by the Haryana Staff Selection Commission (Annexure P-1).

(2.) As per selection list (Annexure P-1), initially, the petitioners were appointed as Clerks in the Department of School Education vide appointment letter dated 25.04.2012 (Annexure P-2) in the pay scale of Rs.5220-20200 plus Grade pay of Rs.1900/- with usual allowances. Thereafter, pursuant to the letter dated 28.02.2013 (Annexure P-3) issued by the Town and Country Planning Department, they participated against 49 posts of Clerks on transfer basis. The Education Department, vide Annexure P-6, gave no objection to the petitioners for appointment in the Town and Country Planning Department. Thereafter, vide appointment letter dated 11.08.2014 (Annexure P-7), they were appointed in the Town and Country Planning Department in the pay band of 5680-20200+1900 Grade Pay with usual allowances as sanctioned by the Haryana Government from time to time.

(3.) Now, the petitioners are seeking direction that they should be given the benefit of service rendered by them in the Education Department w.e.f. 2012 to 2014 towards seniority etc.