RAGHUVANSH KUMAR SEHGAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petition Nos. 11511 and 12785 of 1993 as common questions of law and fact are involved in both these cases.

(2.) Petitioners in both these cases are working as Sectional Officers (Soil Conservation) in the Department of Agriculture, Punjab (Soil and Water Conservation and Wasteland Development). They have challenged the following notifications/orders :-

(3.) So far as the challenge to the notification dated 30.6.1993 is concerned, learned counsel for the petitioners has referred to Rule 8 of the Punjab Soil Conservation and Engineering Service (Class II) Rules, 1974 (hereinafter referred to as 'the Rules'), which reads as under :-