KARAM CHAND Vs. STATE TRANSPORT CONTROLLER

JUDGEMENT

(1.) THROUGH this single judgment L. P. A. No. 767 of 1993 arising out of Civil Writ Petition No. 9435 of 1987 'karam Chand v. State Transport Controller and Ors. '; and Civil Writ Petition No. 8802 of 1993 'nanak Chand v. State of Haryana and Ors. ' are proposed to be disposed of as identical question of law and facts are involved therein. Facts first.

(2.) KARAM Chand helper/electrician employed in Haryana Roadways, Faridabad filed Civil Writ Petition No. 9435 of 1987 seeking a mandate thereby quashing the order dated 9. 7. 1987 vide which his juniors were promoted on the grounds: (i) that we was senior to the private respondents; (ii) that he possessed higher qualification as compared to those of respondents No. 4 to 7; (iii) that the Assistant Fitters were promoted from the common seniority list of helpers working with Turners, Washing Boys, Electrician, Welder, Tyre man, Motor mechanic, Carpenter and Peons. He further sought a direction to he issued to respondent Nos. 3 to 7 to promote him with effect from 9. 7. 1987 when his juniors were promoted.

(3.) FEELING aggrieved, with the portion of the judgment vide which the back wages were denied to him, the writ petitioner has filed LPA No. 767 of 1993. Civil Writ Petition No. 8802 of 1993.