BIRENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment, Civil Writ Petitions No. 7048 of 1990 and C.W.P. No. 753 of 1990 are being disposed of as common question of law is involved in both the writ petitions.

(2.) Birender Singh, petitioner in Civil Writ Petition No. 7048 of 1990 was appointed as a Restorer in Education Department on 23.1.1980. He was transfered, on his application, to the Excise and Taxation Department on 23.2.1989. On 7.6.1989, he was promoted as a Clerk. However, by an order dated 10.5.1990, copy Annexure P/6 he was reverted and the reason for reversion mentioned in the impugned order is that he did not fulfil the basic condition of five years service as a Restorer in that particular office or of three years service as Clerk in another department. He has filed this writ petition challenging the same.

(3.) Civil Writ Petition No. 753 of 1990 is filed by Bhushan Lal and Ram Singh, who are working as Peon in the Excise and Taxation Commissioner Office, Haryana for promotion to the post of Clerk. They have made the aforesaid Birinder Singh, as respondent because he was earlier promoted as Clerk.