BISHAN CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The two petitioners claim to be senior to respondent Nos. 3 to 5. They complain that in spite of being senior to the said respondents they were reverted from the posts of Draftsmen while their juniors were adjusted against the higher posts. As few facts may be noticed.

(2.) The petitioners aver that after selection by the Haryana Subordinate Services Selection Board, they were appointed as Tracers in the Department of Agriculture in January, 1977 and March, 1977 respectively. They were promoted to the posts of Draftsmen in March, 1982 on the basis of their seniority in the cadre of Tracers but were subsequently reverted in March 1988. A copy of the order of reversion passed on February 19, 1988 has been produced as Annexure P-1 with the writ petition.

(3.) A programme for the development of the drought prone areas was undertaken by the State Government with the aid and assistance of the Central Government. It was a temporary programme. In order to implement this programme, the staff was recruited on ad hoc basis by the Additional Deputy Commissioner-cum-Chief Executive Officer, District Rural Development Agency, Narnaul. This recruitment was made form amongst the candidates sponsored by the Employment Exchange. Respondent Nos. 3 to 5 were appointed as Tracers by the Additional Deputy Commissioner. Respondent Nos. 3 and 4 were appointed as Tracers in July 1977 while respondent No. 5 was so appointed in February 1984. Thereafter, the three respondents were promoted as Draftsmen in February 1984, June 1987 and July 1986, respectively.