BALWANT SINGH KATARIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner's claim in this writ petition as for directing the respondents to consider his claim to the post of Superintendent in the Social Welfare Department w.e.f. 31.5.1991 when respondents No. 3 to 6 were so promoted. It is the admitted case that the petitioner is senior to respondents No. 3 to 6 and his case was not considered for promotion when respondents 3 to 6 were so promoted.

(2.) Learned counsel for the respondents, However, submits that in fact respondents No. 3 to 5 were wrongly promoted and the Department is now proceeding to revert them. Be that as it may, the petitioner has a right to be considered for promotion before any one junior to him was promoted to the rank of Superintendent.

(3.) Consequently, allow this writ petition and direct the respondents to consider the case of the petitioner for promotion to the rank of Superintendent in accordance with the Draft Rules w.e.f. the date respondents No. 3 to 6 were so promoted viz. May 31, 1991. Needless to mention that if the petitioner is found eligible and suitable for promotion, he would be entitled to all consequential benefits. These directions be carried out within a period of two months from the receipt of copy of this order from this Court or receipt of certified copy of the order from the petitioner.