BABU LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The question arises for consideration in this Letters Patent Appeal is : whether respondent No. 3, who belongs to a caste declared as Scheduled Caste in the State of Himachal Pradesh and who has joined service of State of Haryana sometimes in the year 1970, is entitled to the benefit of reservation for promotion against a vacancy reserved for promotion to persons belonging to the Sheduled Caste ?

(2.) The brief facts of the case are these : --

(3.) In support of his claim that he was entitled to promotion against the vacancy reserved for Scheduled Caste, he relied on letter dated 18-12-1973 Annexure P-5, addressed by the Commissioner and Secretary, Haryana, Department of Social Welfare, to all the Heads of Department of Haryana. The relevant portion of the letter reads thus :--