M. P. SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) These matters are being taken up for hearing through video conferencing due to the outbreak of pandemic, COVID-19.

(2.) Both these writ petitions (CWP-4399-2018 and CWP-9559- 2019) were listed together and are taken up together for hearing and decision.

(3.) Question sought to be agitated in both the writ petitions is whether experience of service prescribed in Rules/Regulations namely Haryana Urban Development Authority Services Regulation, 1989 (Sub Divisional Engineer), for the purpose of accelerated promotion to the post of SDE is to be counted prior or post acquisition of qualification of AMIE?