SATVINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this petition, the petitioner seeks issuance of a writ in the nature of Certiorari quashing the order dtd. 12/8/2021 (Annexure P-3).

(2.) Learned counsel for the petitioner submits that the petitioner joined as S.S. Master on 13/11/1991; that the petitioner was promoted as Elementary School Headmaster (Middle Headmaster) w.e.f. 20/7/1996; that as per the relevant Rules of the Department, the petitioner was entitled for promotion to the post of High School Headmaster, in the year 2020 and that the petitioner met with an accident and accordingly, he had moved an application on 9/7/2020 for forgoing his promotion due to his ill health. He further submits that, though, the petitioner moved an application vide diary No.225 dtd. 16/7/2021 to the Block Education Officer, yet vide impugned order, the case of the petitioner for promotion as High School Headmaster was ignored without considering the letter dtd. 16/7/2021 and the Teachers juniors to him have been promoted.

(3.) While relying upon Rule 14 of the Haryana Govt. Gaz. (Extra), Oct. 28, 2016, learned counsel for the petitioner submits that forgoing promotion once, will not be a bar from future consideration.