SOHAN LAL TANWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The primary grievance made by the petitioner is that while considering claims of various Kanungos who were junior to him for promotion to the post of Naib Tehsildar, his claim was not considered. The admitted position is that respondent Nos. 4 to 6 were promoted from the posts of Kanungos to those of Naib Tehsildars vide order dated October 22,1979. A copy of this order has been produced on record as Annexure P-9. The precise grievance has been made in paragraph 24.

(2.) On behalf of the respondents, it is claimed that the persons who were promoted vide order dated October 22, 1979 are in fact not junior to the petitioner. Consequently, the question of considering the petitioner's claim for promotion did not arise.

(3.) The conditions of service governing the Kanungos are contained in the rules called the Punjab Kanungo Service Rules, 1945 . The provision relating to the determination of inter-se seniority is contained in rule 12. This rule provides as under:-