SANT LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking setting aside of order dtd. 17/1/2017 whereby respondent No.6 to 11 have been deputed for Intermediate School Course.

(2.) The petitioners are disputing selection of respondents No.6 to 11 for Intermediate School Course which commenced w.e.f. 21/1/2017. Indubitably, the respondents No.6 to 11 have already undergone said course because its duration was three to six months. The petitioners except Virender Kumar and Chet Ram have already retired.

(3.) Learned counsel for the petitioners submits that petitioners belong to SC Category, thus, they are entitled to out of turn promotion as per State Policy of 2018. The State has decided to clear backlog from 1995.