RADHEY SHYAM Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) By this writ petition, the petitioner claims the benefit of the deemed date of promotion as Assistant.

(2.) The petitioner joined as a Clerk in the joint State of Punjab in 1957. After some time, the State of Punjab introduced Assistant Grade Examination. This requirement was challenged and ultimately struck down by the Honourable Supreme Court of India in State of Haryana Vs. Shamsher Jang Bahadur and others, AIR 1972 SC 1546, and consequently, the petitioner was given deemed date of promotion from 16.11.1966 by order dated 14.3.1985. Condition No.2 of that order was to the following effect:-

(3.) This condition was challenged by different persons, who were similarly situated as the petitioner. Ultimately, one of such writ petition bearing CWP No.462 of 1987 was allowed by this Court by judgment dated 13.8.1989 to the following effect :-