MOHAN LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Affidavit on behalf of respondents No. 1 and 2 filed in Court, taken on record.

(2.) Petitioner is claiming promotion to the post of Deputy Forest Range Officer from the date respondents No. 3 and 4, who are junior to the petitioner, stand promoted. Prayer has also been made for grant of consequential benefits.

(3.) It is the contention of the counsel for the petitioner that petitioner in the feeder cadre of Foresters was always senior to respondents No. 3 and 4. It so transpires that some of the persons, who were senior to these private respondents, filed CWP No. 4600 of 1997 claiming the promotion prior to the respondents. The said writ petition was allowed by this Court vide order dated 01.04.1999. This order was challenged by Sh. Ved Parkash through SLP No. 5031 of 2000 wherein a direction was issued to the respondents to prepare a State level seniority list of Forest Guards vide order dated 08.09.2000. In compliance thereto, the State level seniority list stands prepared of the Forest Staff. In this seniority list also, petitioner stands senior to the private respondents.