DHARAMVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have approached this Court praying for issuance of a mandamus directing the respondents to finalize the seniority list in the light of various judgments passed by the Supreme Court as also this Court, according to which no reservation can be made on promotional post. Reference in this regard has been made to the judgment passed by this Court in Civil Writ Petition No. 17280 of 2011, Prem Kumar Verma and others Versus State of Haryana, decided on 07.08.2012 (Annexure P -2). Reliance has also been placed upon the judgment passed by the Division Bench of this Court in LPA No. 1352 of 2012, Devender Sachdeva and others Versus Kurukshetra University, Kurukshetra and others, decided on 10.10.2012 (Annexure P -3).

(2.) PETITIONERS , after having failed to get response from the respondents on their representations, have served a legal notice dated 23.02.2014 (Annexure P -6) upon respondent Nos. 2 to 4, but no response thereto has been received nor has the seniority been recast.

(3.) IN view of the statement made by the counsel for the petitioners and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with directions to the Superintending Engineer, Rohtak Circle, Haryana Irrigation Department, Rohtak -respondent No. 3 to consider and decide the legal notice dated 23.02.2014 (Annexure P -6) within a period of five months from the date of receipt of certified copy of this order.