DR. PREM SWROOP GAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos. 382, 295, 673 and 3869 of 1988 and Civil Writ Petition Nos. 2753, 9373 and 9559 of 1990, as common questions arise therein.

(2.) In these cases, two primary points arise for consideration : One regarding the mode of recruitment and the other regarding the seniority of Class I Officers in the Haryana Veterinary Service. The Officers are governed by the Provincial Veterinary Service (Class I) Rules, 1930 (hereinafter referred to as the 'Rules'. For consideration of the two points, rules 4, 13, 16 and 19 of the rules are relevant. These are reproduced hereunder :-

(3.) The officers from Class II Service sought promotion to Class I Service on the basis of 50 per cent quota under the executive instructions and pleaded in the writ petitions that the direct recruits to Class I Service were more than the quota and thus challenged their appointment.