A S PARMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The only grievance made by the learned counsel for the petitioner is that the petitioner was fully qualified and eligible to be considered for promotion on 14.3.1975 when the Departmental Screening Committee met. The Screening Committee did not consider the case of the petitioner for promotion, though he being eligible was entitled to be considered for promotion. During the course of arguments, the petitioner after relinquishing his all other claims vis, to be considered for promotion from the date his juniors were promoted has sought a limited relief, i.e. to the effect that the Departmental Screening Committee should consider the case of the petitioner for promotion as on 14.3.1975. The respondents-State cannot have any serious objection nor any has been raised, though it was half heartedly suggested that no person was appointed as the screening committee found none of them suitable. In my view the objection is noted, to be rejected, for the solereason, when the petitioner was not considered at all, though he was entitled, he cannot be deemed to have been rejected being unsuitable.

(2.) In view of above observations, the order Annexure P/1 is set aside and the respondents are directed to consider the case of the petitioner for promotion as on 14.3.1975 in accordance with the rules within four months from today and if the petitioner is found suitable and entitled to the promotion, consequential benefits shall follow. The writ petition is accordingly disposed of.