VIRENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) As prayed for, the applications are allowed.

(2.) Annexures P-5 and P-6 are taken on record.CWP-18650-2021 and CWP-18726-2021

(3.) In the present writ petitions, the grievance of the petitioners is that they were entitled for promotion with effect from the year 2012 when the vacancy in the cadre of Principal arose for which, the petitioners claim eligibility.