LAWS(P&H)-1994-5-154

SHYAM SINGH Vs. STATE OF HARYANA

Decided On May 09, 1994
SHYAM SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Learned counsel for the parties are agreed that Civil Writ Petitions No. 6373, 9980, 9982, 9983 and 9987 of 1991 can be disposed of by one order.

(2.) The petitioners who are working as Head Constables approached this Court with a prayer that they be deputed for the Intermediate School Course, which was to commence on May 1, 1991. By an interim direction, the Motion Bench directed the respondents to depute the petitioners for the course. It is admitted that all of them were deputed for the course have completed it. As a result, the claim of the petitioners so far as this prayer is concerned is fully satisfied. Learned counsel for the parties are further agreed that the claims of the petitioners for further promotion etc. should be considered in order of their seniority and according to law.

(3.) The writ petitions are accordingly disposed of with the direction that the claims of the petitioners for further promotion etc. shall be considered according to the Rules in order of their seniority. There will be no order as to costs.