SURAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Petitioner herein has challenged the directions dated 31.05.2010 (P3), issued by the Government and has further prayed for quashing of the decision dated 18.06.2005 (P5) of the Executive Committee, creating the post of the Director General in Haryana Institute of Rural Development as well as the order dated 31.08.2010 (P6), vide which, sanction was granted for creating of the post of Director General, HIRD.

(2.) While praying for quashing of the above directions/orders, the learned senior counsel appearing for the Petitioner has raised three fold arguments:

(3.) Thirdly, the impugned directions were contrary to the existing rules i.e. Haryana Institute of Rural Development Rules, 1991 framed by the Governing Body. Under Rule XIV of the existing Rules, all the powers and functions which have been proposed in the impugned directions (P3) are performed by the Director of the Institute. By the impugned directions, these functions are ordered to be given to the Director General without amending the existing rules.