LAWS(P&H)-1992-5-114

M.L. BINDRA Vs. STATE OF HARYANA

Decided On May 29, 1992
M.L. Bindra Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Vide letter dated 330.7.1991 (translated copy of which has been annexed a Annexure P-10/T with this writ petition), the Director, Public Relations Department, Haryana, issued a show cause notice to the petitioner regarding the proposed change in the inter-se seniority in the rank of Superintendent of the officers mentioned in the show cause notice. The letter reads as under:-

(2.) Sh. Naresh Dutta Sharma.

(3.) Sh. C.L. Sachdeva.