VIJAY PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This shall dispose of Civil Writ Petitions No. 2012 of 1981 and 6067 of 1989.

(2.) In Civil Writ Petition No. 2012 of 1981. Vijay Parkash, petitioner, is seeking a writ in the nature of quo warranto calling upon respondents 3 and 4 to show as to how they are eligible to be appointed/hold the office of Executive Engineer as well as Sub Divisional Engineer, and also a writ in the nature of Mandamus directing the respondents to consider the petitioner's claim in accordance with rules for regular appointment as Executive Engineer with effect from the date the persons junior to him were appointed.

(3.) In Civil Writ Petition No. 6067 of 1989, M.K. Garg, petitioner, is seeking a writ in the nature of Certiorari quashing the gradation-list of Executive Engineers circulated vide Memo. dated 24.3.1989 (Annexure P-7) in Haryana State Agricultural Marketing Board (in short, the Board) wherein the petitioner has been shown at Sr. No. 9 whereas respondents 3 to 8 have been shown at Sr. Nos. 3 to 8 respectively.