RAM KISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this writ petition filed by the petitioner under Articles 226/227 of the Constitution of India, the prayer is for quashing the order of the Deputy Commissioner, Yamuna Nagar, dated 24.5.1991, copy of which is Annexure P-1 to the writ petition, vide which S/Shri Hans Raj, Nar Singh and Ramesh Chand were promoted to the posts of Leading Fireman on the basis of the seniority list as stood on 9.2.1979 whereas the petitioner was ignored for promotion being ineligible as having been placed at Sr.No. 7 of the seniority list.

(2.) The challenge to the impugned order is that Shri Hans Raj being Driver was not eligible for promotion to the post of Leading Fireman. Per service Rules, only Fireman are eligible for promotion to the post of Leading Fireman. The other plea raised by the counsel for the petitioner is that the petitioner belongs to Schedule Caste Category and he being senior most Foreman against the reserved point as on 9.2.1979, should have been promoted.

(3.) During the course of arguments, this Court has been informed that Shri Hans Raj, who stood promoted to the post of Leadings Fireman and whose seniority is being disputed by the petitioner, has expired.