K B LAL SINGAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitiohers are seeking quashing of tentative seniority list Annexure P-11 with, a prayer that respondents No. 1 and 2 be directed to concede the seniority of the petitioners with effect from 25.8.1973 and thereby assigning them 1986 as the year of allotment. It is further prayed that no promotion be made on the basis of the impugned seniority list.

(2.) During the course of arguments it is transpired that the petitioners have already filed a representation Annexure P-12 against the tentative seniority list which has not been decided so far. It has been prayed at the Bar that the present petition be disposed of with direction to respondents No. 1 and 2 to consider and decide the representation Annexure P-12 of the petitioners and till this representation is decided no promotion should be made on the basis of tentative seniority list. Keeping in view the fact that the impugned seniority list is only tentative we are not inclined to interfere at this stage and dispose of this writ petition with a direction to respondent No. 1 and 2 to consider and decide the representation Annexure P-12 of the petitioners and other affected employees after affording them an opportunity of being heard and by passing a speaking order.

(3.) Till the representation is decided no promotion shall be made on the basis of the tentative seniority list.