PARDUMAN KUMAR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The petitioner was appointed as Steno on 1.3.1977 and was promoted as Assistant in the year 2002. He was promoted as Excise Inspector on 11.1.2007. As per the condition of service, the petitioner was required to pass a departmental examination. The condition of granting exemption from appearing in the departmental examination has been done away. The petitioner could not qualify in the departmental examination and accordingly has been reverted.

(2.) Counsel for the petitioner submits that petitioner had filed a representation for availing mercy chance to appear in the examination of left over subject on 3.8.2010. That representation is still pending and during that period, he was served a show cause notice on 4.8.2011 and has now been reverted vide order dated 30.6.2011.

(3.) Counsel says that the petitioner had sought opportunity of personal hearing, which, he could not avail because of being in the hospital. The petitioner accordingly has filed this writ petition.