BHUPINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal is directed against the order dated 25.1.2011 passed by the learned Single Judge dismissing the writ petition filed by the appellants in which they had prayed for issuance of writ in the nature of quo-warranto against respondents No.3 & 4 holding the post of Workshop Superintendent on account of promotion order dated 9.8.2006 being wholly ineligible and for the writ in the nature of mandamus directing the respondents to consider the case of all the eligible candidates including the appellants for promotion to the said post.

(2.) Counsel for the appellant has alleged that Group-A employees of Haryana Technical Education Department are governed by the provisions of service rules, namely, Haryana Technical Education Department (Group A), Service Rules, 1986 (for short 'the Rules'). Recruitment to the post of Workshop Superintendent is provided in Rule 9(1)(z) of the Rules, which is reproduced as under:-

(3.) The qualification for the said post is provided under Rule 7 of the Rules which reads thus: