M S MIGLANI Vs. STATE OF HARIYANA

JUDGEMENT

(1.) These three Civil Writ Petitions Nos. 2859, 3119 and 3366 of 1982 involve common questions of law and facts and, therefore, a common judgment is proposed. Wherever quoting of facts becomes necessary, the reference shall be made to the facts of Civil Writ Petition No. 3366 of 1982.

(2.) The petitioners alleging to have been promoted to Haryana Service of Engineers Class I P.W.D. Public Health Branch (hereinafter referred to as Class I Service) from Haryana Service of Engineers Class II Public Health Branch (hereinafter referred to as Class II Service) and claiming seniority in the rank of Executive Engineers over respondent No. 2, have impugned the order Annex. P7 promoting respondent No. 2 to the rank of Superintending Engineer, inter alia, on the ground that respondent No. 2 being junior to all the petitioners in Class I Service had no right to be so promoted in preference to them.

(3.) The respondents have by way of preliminary objection questioned the locus standi of the petitioners to maintain the petition as the latter according to the former were not even the Executive Engineers much less being in that rank to respondent Mr. B. D. Sardana.