RAJNEESH BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this bunch of writ petitions, challenge is to the Minutes of the Meeting of the Sub-Committee dtd. 12/4/2008 constituted for determining the seniority amongst the Judges appointed from different sources direct recruits, promotees (accelerated) on the basis of having passed the departmental competitive examination, the promotees, as such, on the basis of seniority-cum-merit and the Fast Track Court, who have been absorbed in service and as a consequence thereof, the tentative seniority list dtd. 15/1/2013 and the final seniority list dtd. 22/10/2013 as issued by the High Court.

(2.) CWP Nos. 16863 and 17939 of 2015 have been preferred by by the Fast Track Court Judges, CWP No. 16839 of 2015 and CWP No. 14986 of 2016 have been preferred by the Promotee Judges (accelerated) and CWP No. 24263 of 2016 has been preferred by Direct Recruit Judges. Keeping in view the nature of the challenge, one writ petition each qua the category of Judges, who had laid challenge to the aforesaid seniority lists and the Minutes of the Meeting is being made as a reference case.

(3.) As regards the Fast Track Court Judges, CWP No. 16863- 2015 titled as Rajneesh Bansal and another vs. State of Haryana and others, Promotee Judges (accelerated), CWP No. 16839 of 2015 titled as Paramvir Nijjar and another vs. High Court of Punjab and Haryana and others and Direct Recruit Judges, CWP No. 24263 of 2016 titled as Rakesh Kumar Yadav and others vs. State of Haryana and others are being taken as the lead case for the purpose of referring to the pleadings and the respective stands for putting forth such claims.